Aditya Narayan Mohanty vs State Of Odisha & Anr. .... Opposite ...
2026 Latest Caselaw 2478 Ori

Orissa High Court

Aditya Narayan Mohanty vs State Of Odisha & Anr. .... Opposite ... on 16 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: SANGRAM DAS
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 16-Mar-2026 18:18:25




                                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                    W.P.(C) No.2791 of 2026
                                 Aditya Narayan Mohanty                     ....          Petitioner
                                                                          Mr. S.K.Patra, Advocate
                                                              -versus-



                                 State of Odisha & Anr.                     ....   Opposite Parties
                                                                Mr. P.Behera, Advocate for O.P. 2


                                             CORAM:
                                             SHRI JUSTICE B. P. ROUTRAY
                                                           ORDER

16.03.2026 Order No.

02. 1. Heard Mr. Patra, learned counsel for the Petitioner and Mr. Behera, learned counsel for Opposite Parties.

2. As prayed by the Petitioner, the name of Opposite Party No.2 is corrected as Regional Transport Officer, Bhadrak, Odisha.

3. Considering the limited grievance of the Petitioner, the writ petition is disposed of at the stage of admission with a direction to the Opposite Parties, particularly Opposite Party No.2 to accept the arrear M.V. tax amount in respect of vehicle bearing registration No.OR-22- B-7398(Tipper), if the same is paid within a period of four weeks from today. It is further directed that in the event, the appeal is filed by the Petitioner in respect of said vehicle challenging the penalties, within a period of six weeks from today, the Appellate Authority shall proceed in accordance with law, and in the meantime if the Petitioner prays for issuance of permit and fitness certificate after payment of

Location: High Court of Orissa, Cuttack

the arrear of M.V. tax dues in respect of the above said vehicle, the same shall be considered, in accordance with law.

4. Urgent certified copy of this order be granted on proper application.

( B.P. Routray) Judge

S.Das