D.Papa Rao vs Rto
2021 Latest Caselaw 11152 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                               WP(C) No. 33568 of 2021

            D.Papa Rao                         ....                      Petitioner
                                                        Mr. K.C. Majhi, Advocate
                                            -Versus -
            RTO, Chandikhole and another        ....              Opposite Parties
                                                Mr. P. Behera, Standing Counsel
                                                       for Transport Department

                         CORAM:
                          DR. JUSTICE B.R. SARANGI

ORDER_ 30.10.2021

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

01.

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

3. The petitioner has filed this application challenging the tax and penalty imposed on his vehicle by the authority.

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

(Dr. B.R. Sarangi) Judge Arun