Prasanta Kumar Kar vs R.T.O.
2022 Latest Caselaw 687 Ori

                                            1


             IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.1383 of 2022

Prasanta Kumar Kar                    .....                                     Petitioner
                                                                Mr. S.C. Pani, Advocate
                                  Vs.
R.T.O., BBSR-I                       .....                               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.

Ashok                                              (Dr. B.R. Sarangi)
                                                          Judge