Nirmal Kumar Sahoo vs Rto
2021 Latest Caselaw 11123 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P.(C) No. 33105 of 2021

Nirmal Kumar Sahoo                      .....                           Petitioner
                                                       Mr. K.C. Majhi, Advocate
                                     Vs.
RTO, Angul and another                 .....                      Opposite Parties
                                                Mr. P. Behera, Standing Counsel,
                                                                 Transport Deptt.

            CORAM:
               DR. JUSTICE B.R. SARANGI
                                            ORDER

29.10.2021 Order No. This matter is taken up by hybrid mode.

2. Heard Mr. K.C. Majhi, learned counsel for the petitioner and Mr. Pravakar Behera, learned Standing Counsel for Transport Department.

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.

Ashok (Dr. B.R. Sarangi) Judge