Sasmita Sahani vs Rto
2021 Latest Caselaw 10559 Ori

        IN THE HIGH COURT OF ORISSA AT CUTTACK


                    W.P.(C) No.30881 OF 2021

  Sasmita Sahani                           .....                   Petitioner

                                                     Mr. S.C. Pani, Advocate
                                   Vs.
  RTO, Chandikhole                         .....            Opposite parties

                                                  Mr. Pravakar Behera, S.C.
                                                           Transport Deptt.


             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                           ORDER

01.10.2021

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

2. Heard Mr. S.C. Pani, learned counsel for the petitioner and Mr. P. Behera, learned Standing Counsel for Transport Department.

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

4. Considering the contention raised in the writ petition and after hearing learned counsel for the opposite party, this writ petition is disposed of directing the opposite party to consider the case of the petitioner in the light of the judgment passed by this Court in Sujit Kumar Dhir v. R.T.O., Keonjhar, 2014 (II) OLR 1070.

Issue urgent certified copy as per rules.

Alok (DR. B.R. SARANGI) JUDGE