WP(C)/7772/2021
2021 Latest Caselaw 3087 Ori

                             W.P.(C) No. 7772 of 2021




02.   02.03.2021         This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                         Heard      Mr.   S.M.   Singh,    learned   counsel   for   the
                   petitioner and Mr. P.K. Behera, learned Standing Counsel for
                   Transport Department.
                         The petitioner has filed this application challenging the
                   tax and penalty imposed on his vehicle by the authority.
                         Considering the contentions raised in the writ petition
                   and after hearing learned counsel for the parties, this writ
                   petition is disposed of in the light of the judgment passed by
                   this Court in Sujit Kumar Dhir v. R.T.O., Keonjhar, 2014
                   (II) OLR 1070.


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(DR. B.R. SARANGI, J) Ashok