Prafulla Kumar Patra vs State Of Odisha And Others
2021 Latest Caselaw 11906 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.P.(C) No. 35757 of 2021

Prafulla Kumar Patra           .....                           Petitioner
                                                  Mr. T.Dash, Advocate
                               Vs.
State of Odisha and others     .....                         Opposite Party

                                      Mr. P. Behera, Standing Counsel
                                             for Transport Department

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                      ORDER

18.11.2021

Order No. This matter is taken up through hybrid mode.

2. Heard learned counsel for the parties.

3. The petitioner has filed this application challenging the tax and penalty imposed on his vehicle by the authority.

4. 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.

Arun                                        (DR. B.R. SARANGI)
                                                 JUDGE