Saroj Kumar Baliarsingh vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 5727 Ori

Orissa High Court

Saroj Kumar Baliarsingh vs State Of Odisha & Anr. .... Opposite ... on 21 August, 2025

Author: Sanjeeb K. Panigrahi

Bench: Sanjeeb K. Panigrahi

                                            IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                         W.P.(C) No.23037 of 2025

                                          Saroj Kumar Baliarsingh          ....             Petitioner(s)
                                                                          Mr. Sitansu Mohan Singh, Adv.

                                                                 -versus-
                                          State of Odisha & Anr.      ....                Opposite Party(s)
                                                                                  Mr. Pravakar Behera, SC
                                                                             for the Transport Department
                                               CORAM:
                                               HON'BLE DR.JUSTICE SANJEEB K. PANIGRAHI

                                  Order                                 ORDER
                                  No.                                  21.08.2025

01. 1. This matter is taken up through hybrid arrangement.

2. In filing this Writ Petition, the Petitioner has made the

following prayer:-

"xxx xxx xxx

i) Issue notice to the Opposite Parties.

ii) Call for the records;

iii) Issue Rule Nisi, calling upon the opposite parties to show cause as to why the Opposite Party No.2 shall not be directed to transmit the VCRs against the Vehicle No.OD-02-AF-3969 under Annexure-2 Series to the court of learned J.M.F.C (Transport), Cuttack to disposed off the same as per law, keeping in view the judgment of the Hon'ble Court in Anjana Babulal Darabad case dated 15.01.2014 within a stipulated time;

And if the Opposite Parties did not show cause or show insufficient cause, the writ may be made absolute and a writ of mandamus may be issued to the Opposite Parties, particularly to the Opposite Party No.2 to transmit the VCRs to the court of learned

Signed by: AYASKANTA JENA or its disposal as per law; Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa xxx xxx xxx"

Date: 22-Aug-2025 17:28:48

3. Heard.

4. Learned counsel for the Petitioner submits that this

Court has earlier decided the similar issue vide judgment

dated 15.01.2014 passed in W.P.(C) No.1500 of 2004 with

batch of cases. Hence, this Writ Petition may be disposed

of in the light of the judgment passed in W.P.(C) No.1500

of 2004.

5. Learned counsel for the Opposite Parties submits that

the Opposite Parties have no objection, if this matter is

disposed of in the light of the judgment passed in W.P.(C)

No.1500 of 2004.

6. On perusal of the records and the judgment passed in

W.P.(C) No.1500 of 2004, it appears that similar issue has

already been decided by this Court in the judgment dated

15.01.2014 passed in W.P.(C) No.1500 of 2004. This Court,

therefore, directs the State Transport Authority, Odisha,

Cuttack/ Opposite Party No.2 to transmit the V.C.Rs in

respect of the vehicle bearing registration No.OD-02-AF-

3969 to the Court of the learned J.M.F.C (Transport),

Cuttack for disposal as per law.

7. This Writ Petition is, accordingly, disposed of.

                                                                      (Dr. Sanjeeb K. Panigrahi)

Digitally Signed                                                                Judge

          Ayaskanta

Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 22-Aug-2025 17:28:48