Debabrat Das vs R.T.O.
2022 Latest Caselaw 657 Ori

                                               1


               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                W.P.(C) No.1818 of 2022

Debabrat Das                             .....                                    Petitioner
                                                                 Mr. S.M. Singh, Advocate
                                     Vs.
R.T.O., Chandikhole                     .....                               Opposite Parties
                                                          Mr. P. Behera, Standing Counsel,
                                                                           Transport Deptt.

               CORAM:
                   DR. JUSTICE B.R. SARANGI

                                                    ORDER

25.01.2022

Order No. This matter is taken up by video conferencing mode.

2. Heard.

3. The petitioner has filed this writ petition challenging the tax and penalty imposed by the authority.

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

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a print out of the order available in the High Court's website, at par with certified copy, subject to attestation by the concerned advocate, in the manner prescribed, vide Court's Notice No.4587 dated 25th March, 2020, as modified by Court's Notice No. 4798 dated 15th April, 2021, and Court's Office Order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

Alok                                                  (Dr. B.R. Sarangi)
                                                             Judge