Kartik Jena vs R.T.O. Jatatsinghpur
2021 Latest Caselaw 12171 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No. 36722 of 2021

Kartik Jena                      .....                          Petitioner
                                             Mr. B.M. Sarangi, Advocate
                                 Vs.
R.T.O. Jatatsinghpur             .....                     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