Pradeep Kumar Yadav vs R.T.O. Jatatsinghpur
2021 Latest Caselaw 12176 Ori

       IN THE HIGH COURT OF ORISSA AT CUTTACK
                       W.P.(C) No. 35292 of 2021

Pradeep Kumar Yadav             .....                          Petitioner
                                             Mr. A.K. Behera, 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