Loknath Sahoo vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 8199 Ori

Orissa High Court

Loknath Sahoo vs State Of Odisha & Anr. .... Opposite ... on 12 September, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           W.P.(C) No.24704 of 2025

                                           Loknath Sahoo                      ....               Petitioner(s)
                                                                                   Mr. Satyabrata Dash, Adv.
                                                                       -versus-
                                           State of Odisha & Anr.             ....          Opposite Party (s)
                                                                                      Mr. Sonak Mishra, ASC
                                                                                     Mr. Pravakar Behera, SC
                                                                                for the Transport Department

                                                  CORAM:
                                                  HON'BLE DR. JUSTICE SANJEEB K PANIGRAHI

                                     Order                            ORDER
                                     No.                             12.09.2025

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) Admit this Writ Petition;

ii) Issue Notice to the Opp. Parties;

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.- OR05AG8366 under Annexure-2 Series to the Court of learned J.M.F.C (Transport), Cuttack to dispose 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 J.M.F.C (Transport), Cuttack within a stipulated time or its disposal as per law;

xxx xxx xxx"

Designation: Personal Assistant

Location: High Court of Orissa Date: 12-Sep-2025 19:01:39

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.OR-05-AG-

8366 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) Judge Ayaskanta

Designation: Personal Assistant

Location: High Court of Orissa Date: 12-Sep-2025 19:01:39