WP(C)/8635/2021
2021 Latest Caselaw 3308 Ori

                                 W.P.(C) No. 8635 of 2021




02.   05.03.2021           The    matter      is    taken        up   through    hybrid
                   arrangement (virtual/physical mode).
                           Heard Mr. S.C. Pani, learned counsel for the
                   petitioner and Mr. Pravakar Behera, learned Standing
                   Counsel for Transport Department.
                           The   petitioner        has   filed    this   writ   petition
                   challenging the tax and penalty imposed by the authority.
                           Considering the contention 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.


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

(DR. B.R. SARANGI) JUDGE

Ashok