Ranjan Singh vs R.T.O.
2021 Latest Caselaw 10171 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                  W.P. (C) No. 29217 of 2021

                Ranjan Singh                          ....                  Petitioner
                                                               Mr. B.M Sarangi, Adv.
                                                - Versus -
                R.T.O., Sambalpur                   ....               Opposite Parties

                                                                         State Counsel

                           CORAM:
                            DR. JUSTICE B.R. SARANGI

ORDER_ 23.09.2021

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

01.

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