WP(C)/11607/2021
2021 Latest Caselaw 4497 Ori

                               W.P.(C) No. 11607 of 2021




02.   31.03.2021         The 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 the 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.


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

Alok (DR. B.R. SARANGI) JUDGE