Tushar Mashi vs State Transport Authority
2021 Latest Caselaw 10169 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No. 28855 of 2021

              Tushar Mashi                        ....                    Petitioner
                                                          Mr.P.K. Nayak, Advocate
                                              -Versus -
              State  Transport      Authority,    ....                Opposite Party
              Odisha
                                                  Mr. P. Behera, Standing Counsel
                                                         for Transport Department

                         CORAM:
                          DR. JUSTICE B.R. SARANGI

ORDER_ 23.09.2021

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

2. Heard learned counsel for the parties.

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 A.K. Rana