Satuavir Sharma vs State Of Odisha And Another
2021 Latest Caselaw 10840 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No. 31948 of 2021

            Satuavir Sharma                     ....                       Petitioner
                                                           Mr. S. Padhee, Advocate
                                              -Versus -
            State of Odisha and another          ....                Opposite Parties
                                                Mr. P. Behera, Standing Counsel for
                                                             Transport Department

                        CORAM:
                          DR. JUSTICE B.R. SARANGI

ORDER_ 08.10.2021

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.

(Dr. B.R. Sarangi) Judge

A.K. Rana