M/S. Nigam Enterprises vs R.T.O. Bbsr
2021 Latest Caselaw 12169 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                    W.P.(C) No. 35200 of 2021

M/s. Nigam Enterprises         .....                            Petitioner
                                              Mr. S. Pattnaik, Advocate
                               Vs.
R.T.O. BBSR-1                  .....                     Opposite Parties

                                      Mr. P. Behera, Standing Counsel
                                             for Transport Department

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                      ORDER

25.11.2021

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