Jagannath Samantray vs Samarendra Pattnaik
2021 Latest Caselaw 11437 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                      CONTC No. 6625 of 2021

Jagannath Samantray              .....                            Petitioner
                                               Mr. B.M. Sarangi, Advocate
                                 Vs.
Samarendra Pattnaik, RTO,        .....                          Opposite Party
Talcher
                                         Mr. P. Behera, Standing Counsel
                                                for Transport Department

           CORAM:
              DR. JUSTICE B.R. SARANGI
                                        ORDER

08.11.2021

Order No. This matter is taken up by hybrid mode. 1 2. Heard learned counsel for the petitioner.

3. This contempt petition has been filed for non compliance of the order dated 06.09.2021 passed in CONTC No. 6625 of 2021, by which this Court had directed that taking into consideration the judgment of Bachan Singh v. The Road Transport Officer, Rourkela, Sundargarh and others, 2009 (II) OLR, 183, the case of the petitioner for transfer of ownership is to be considered by complying Section 51 (5) of the Motor Vehicle Act.

4. Mr. Behera, learned counsel for the Transport Department contended that though the order was passed on 06.09.2021, the same was communicated only on 28.20.2021. After receipt of the order, the opposite party-authority had issued notice to the petitioner and the matter is pending before the authority.

5. In view of the above, the contempt proceeding is dropped.

Arun                                            (DR. B.R. SARANGI)
                                                     JUDGE