Anil Kumar Sahoo vs R.T.O.
2021 Latest Caselaw 11062 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 31089 of 2021

Anil Kumar Sahoo                  .....                                 Petitioner
                                                       Mr.A.K. Behera, Advocate
                                  Vs.
R.T.O., Angul                     .....                             Opposite Party
                                                Mr. P. Behera, Standing Counsel,
                                                                 Transport Deptt.

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                          ORDER

28.10.2021

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.

Arun (Dr. B.R. Sarangi) Judge