WP(C)/6282/2021
2021 Latest Caselaw 3699 Ori

                           W.P.(C) No. 6282 of 2021




02.   16.03.2021         This matter is taken up through hybrid arrangement
                   (virtual/physical mode).
                         Heard Mr. C. Mishra, 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.




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

(Dr. B.R. Sarangi, J)

Ajaya