2 2.6.2021 This Matter Is Taken Up ... vs Unknown
2021 Latest Caselaw 6052 Ori

                       W.P.(C) NO.15425 OF 2021




2   2.6.2021               This matter is taken up by video conferencing
               mode.
                           Heard Sri S.Mohanty, learned counsel for the
               Petitioner and Sri P.Behera, learned Standing Counsel for
               the Transport Department.
                           This writ petition is for issuance of direction
               upon the opposite party no.2 to accept tax in prevailing
               procedure (monthly mode).
                           It has been submitted by the learned counsel for
               the petitioner that similar issues have came before this court
               in series of writ petitions but the same has been declined to
               be interfered with vide order dtd.20.04.2018 and the
               Division Bench of this Court, vide order dtd.17.5.2018 has
               passed an interim order staying the judgment and order
               dtd.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.
                           Sri Behera, learned Standing Counsel appearing
               for opposite party - Transport Authority 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
               opposite party no.2 along with copy of the said judgment
               and if that would be done, opposite party no.2 shall consider
               the same.
                           Learned counsel for the petitioner expressed no
               objection to such submission of Sri Behera.
                           Upon such submissions and without going into
               the merits of claim of the petitioner, the writ petition is being
m
               disposed of giving liberty to the petitioner to bring to the
               notice of opposite party no.2 about the order passed in the
                       2




writ appeal by ventilating his grievance by way of filing
representation.
             With the above observation and direction the writ
petition stands disposed of.
             As restrictions due to the COVID-19 situation are
continuing, learned counsel for the parties may utilise the
soft copy of this order available in the High Court's Website
or Print Out thereof at par with certified copies in the
manner prescribed, vide Court's Notice No.4587 dated 25th
March, 2020 subject to it being attested by the Advocate
concerned.



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

Biswanath Rath Vacation Judge