Jyotiprakash Mohapatra vs R.T.O.
2021 Latest Caselaw 10528 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   WP (C) No. 28701 of 2021

              Jyotiprakash Mohapatra              ....                       Petitioner
                                                            Mr. D.C. Swain, Advocate
                                                -Versus -
              R.T.O., Balasore                     ....                Opposite Parties
                                                  Mr. P. Behera, Standing Counsel for
                                                               Transport Department
                          CORAM:
                            DR. JUSTICE B.R. SARANGI

ORDER_ 30.09.2021

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