Shree Shyam Construction vs State Of Odisha & Anr. .... Opposite ...
2025 Latest Caselaw 8435 Ori

Orissa High Court

Shree Shyam Construction vs State Of Odisha & Anr. .... Opposite ... on 18 September, 2025

Author: Sanjeeb K Panigrahi

Bench: Sanjeeb K Panigrahi

                                             IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                           W.P.(C) No.24366 of 2025

                                           Shree Shyam Construction,          ....                Petitioner(s)
                                           Jharsuguda
                                                                            Mr. Sanjay Kumar Patra, 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.                             18.09.2025

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, issue rule NISI calling upon the opposite parties to show cause as to why the VCRs under Annexure-2 series issued/ drawn against the Vehicle of the Petitioner bearing Regd: No.CG-13-LA- 4820 shall be transmitted to the Court of learned J.M.F.C (Transport), Cuttack for disposal of the same as per law;

                                                  xxx                         xxx                 xxx"
                                           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

Designation: Personal Assistant

Location: High Court of Orissa Date: 19-Sep-2025 17:18:26

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.CG-13-LA-4820

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: 19-Sep-2025 17:18:26