Satyabrata Mohanty vs R.T.O.
2021 Latest Caselaw 9164 Ori

                     IN THE HIGH COURT OF ORISSA AT CUTTACK

                                 WP(C) No. 26131 of 2021

              Satyabrata Mohanty                  ....                      Petitioner
                                                            Mr. S.C. Pani, Advocate

                                               -Versus -
              R.T.O., Chandikhole                 ....               Opposite Parties
                                                    Mr. P. Behera, learned Counsel
                                                         for Transport Department
                         CORAM:
                          DR. JUSTICE B.R. SARANGI
                                          ORDER

01.09.2021

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

2. Heard Mr. S.C. Pani, learned counsel for the petitioner and Mr. P.K. 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 A.K. Rana