3 21.01.2021 This Matter Is Taken ... vs Standing Counsel For Transport ...
2021 Latest Caselaw 744 Ori

                               W.P.(C) No.551 of 2021




03   21.01.2021              This   matter   is   taken   up   through   Video
                  Conferencing because of COVID-19.
                             Heard Mr.Srinivas Mohanty, learned counsel
                  for the petitioner and Mr.Pravakar Behera, learned
                  Standing Counsel for Transport department.
                             In the present writ application, the petitioner
                  has sought for a direction to the opposite party no.2     to
                  cause registration of the vehicle of the petitioner without
                  levying any fines provided under Rule 81 of the Central
                  Motor Vehicle Rules.
                              Mr.Pravakar     Behera,     learned    Standing
                  Counsel for Transport department has fairly submitted
                  that this Court in W.P.(C) no.18124 of 2019 have struck
                  down the levy of additional fee under Rule 81 of Central
                  Motor Vehicle Rules, 1989. He further submits that
                  pursuant to the judgment of this Court Notification
                  No.9445 dated 01.12.2020 has been issued wherein the
                  levy of additional fee has been waived for the time being
                  awaiting the decision of the Hon'ble Supreme Court in
                  the Civil Appeal No.11216 of 2017.
                             In that view of the matter, the grievance of
R                 the petitioner appears to have been redressed.
                             Considering the limited nature of grievance of
                  the petitioner and without delving into the merits of the
                  matter, the writ petition is disposed of with a direction
                  that the   opposite party no.2 shall do well to cause
                  registration of the vehicle of the petitioner without
                      2




levying any fines as per Rule 81 of the Central Motor
Vehicle Rules, 1989 as expeditiously as possible.
           With the aforesaid observation and direction
the writ application is disposed of.
           As restrictions are continuing for COVID-19,
learned counsel for the parties may utilize the soft copy
of this order available in the High Court's Website or
print out thereof at par with certified copies in the matter
prescribed,   vide       Court's   Notice   No.4587,   dated
25.03.2020.

                                        .......................

P.Patnaik,J

.