Haz Mohammad Moiuddin vs Rto
2021 Latest Caselaw 11019 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.33192 OF 2021

Haz Mohammad Moiuddin                    .....                           Petitioner

                                                    Mr. B.M. Sarangi, Advocate
                                   Vs.
RTO, Sundargarh.                         .....                     Opposite parties

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

             CORAM:
                 DR. JUSTICE B.R. SARANGI

                                           ORDER

27.10.2021

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

2. Heard Mr. B.M. Sarangi, learned counsel for the petitioner and Mr. P. Behera, learned Standing Counsel for Transport Department.

3. Mr. B.M. Sarangi, learned counsel for the petitioner states that he has already removed the defect. Office to verify and proceed. It is made clear that if the defect has not been removed, then the following order which is passed today shall be given effect to.

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

5. 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.

Arun                                             (DR. B.R. SARANGI)
                                                       JUDGE