Kamal Das vs State Of Odisha & Ors
2021 Latest Caselaw 12959 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No.39248 OF 2021

Kamal Das                                .....                         Petitioner

                                                   Mr. B.M. Sarangi, Advocate
                                   Vs.
State of Odisha & Ors.                   .....                   Opposite parties

                                                    Mr. Pravakar Behera, S.C.
                                                             Transport Deptt.


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                          ORDER

17.12.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the petitioner and Mr. P. Behera, learned Standing Counsel for Transport Department.

3. This writ petition has been filed by the petitioner seeking direction to the opposite party authority to send the challan dated 01.11.2021 to the concerned Judicial Magistrate for final disposal against the vehicle bearing Registration No. CG04JC 8636.

4. Considering the contention raised by the learned counsel for the parties and after going through the records, this writ petition is disposed of in the light of the judgment passed by this Court in Anjan Babulal Darabad v. Commissioner, S.T.A. and others, 2014 (1) ILR Cuttack 595.

Issue urgent certified copy as per rules.

Alok                                             (DR. B.R. SARANGI)
                                                       JUDGE