WP(C)/1086/2021
2021 Latest Caselaw 580 Ori

                               W.P.(C) No.1086 of 2021




                        W.P.(C) No.1086 of 2021 and I.A. No.526 of 2021

02.   18.01.2021                This matter is taken up through Video Conferencing
                   in the wake of Lockdown due to Pandemic COVID-19.
                                Heard Mr. Subash Chandra Pani, learned counsel for
                   the petitioner and Mr. Pravakar Behera, learned Standing Counsel
                   for Transport Department.
                                In this writ application, the petitioner has prayed for
                   a direction to opposite party no.2 to accept tax in prevailing
                   procedure   (monthly    mode)        in    respect    of   vehicle    bearing
                   Registration No.OR-05-AL-1802(BOLERO).
                                It has been submitted by Mr. Pani that similar issues
                   have come before this Court in series of writ petitions but the
                   same has been declined to be interfered with. But a Division
                   Bench of this Court, vide order dated 17.05.2018 has passed in
                   interim order in W.A. No.239 of 2018 staying the judgment and
                   order dated 20.04.2018 passed in W.P.(C) No.2894 of 2018 and
                   other batch of cases and in this pretext, the instant writ petition
                   has been filed for issuance of aforesaid direction.
                                Mr. Behera submits that when the Division Bench of
                   this Court has passed an order, it would be just and proper to
                   direct the petitioner to approach before opposite party no.2 along
                   with copy of the said order and if that would be done, the
                   opposite party no.2 shall consider the same.
                                Learned counsel for the petitioner expressed no
                   objection to such submission of Mr. Behera.
                                Upon such submissions and without going into the
                   merits of the claim of the petitioner, the writ petition is being
                   disposed of giving liberty to the petitioner to bring to the notice of
                   opposite party no.2 about the above order passed in the writ
                   appeal   while   ventilating   his        grievance   by    way      of   filing
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     representation, which shall be considered by the concerned
     opposite party in accordance with law as expeditiously as
     possible.
                  With the aforesaid observation, the writ petition
     stands disposed of.
                  As restrictions are continuing due to COVID-19
     pandemic, learned counsel for the      parties may utilize the soft
     copy of this order available in the High Court's official website or
     print out thereof at par with certified copies in the manner
     prescribed, vide Court's Notice No. 4587 dated 25.03.2020.


                                              .........................
                                               P. Patnaik, J.

JB