Chandan Kumar Swain vs R.T.O.
2021 Latest Caselaw 10920 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P.(C) No. 32433 of 2021

Chandan Kumar Swain              .....                                    Petitioner
                                                           Mr.S.C. Pani, Advocate
                                 Vs.
R.T.O., Chandikhole              .....                             Opposite Party
                                               Mr. P. Behera, Standing Counsel,
                                                                Transport Deptt.

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                         ORDER

25.10.2021

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.

Alok (Dr. B.R. Sarangi) Judge