M/S. Kalinga Nagar vs R.T.O.
2021 Latest Caselaw 10866 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.31509 of 2021

M/s. Kalinga Nagar                      .....                            Petitioner
Polytechnic
                                                       Mr. S.M. Singh, Advocate
                                     Vs.
R.T.O., Chandikhole                    .....                      Opposite Parties
                                                Mr. P. Behera, Standing Counsel,
                                                                 Transport Deptt.

            CORAM:
               DR. JUSTICE B.R. SARANGI

                                            ORDER

08.10.2021 Order No. This matter is taken up by hybrid mode.

2. Heard learned counsel for the parties.

3. The petitioner has filed this writ petition challenging the tax and penalty imposed by the authority.

4. Considering the contention raised in the writ petition and after hearing learned counsel for the parties, this writ petition stands 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.

Issue urgent certified copy as per rules.

                                              (Dr. B.R. Sarangi)
Arun                                                 Judge