M/S.Omm Infra vs State Of Odisha
2026 Latest Caselaw 2910 Ori

Orissa High Court

M/S.Omm Infra vs State Of Odisha on 25 March, 2026

Author: B. P. Routray

Bench: B. P. Routray

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Reason: Authentication
Location: OHC, Cuttack
Date: 25-Mar-2026 17:38:18




                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                         WP(C) No.8671 of 2026

                        M/s.Omm Infra, Chanahat, Khordha,           ....           Petitioner
                        represented through its Proprietor
                        Puspalata Dash
                                                                  Mr. S.C. Pani, Advocate
                                                    -versus-
                        State of Odisha, represented through its
                        Principal Secretary, Commerce and
                        Transport Department and Another         .... Opposite Parties
                                                                  Mr. R. Pradhan, ASC
                                                        Mr. P. Behera, counsel for O.P.2
                                   CORAM:
                                   SHRI JUSTICE B. P. ROUTRAY
                                                  ORDER

25.3.2026 Order No.

01. 1. Heard Mr. S.C. Pani, learned counsel for the Petitioner, Mr. R. Pradhan, learned ASC for State - opposite party and Mr. P. Behera, learned counsel for Transport Authority

2. 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.OD-02- CH-9960, 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 the arrear of

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

3. An urgent certified copy of this order shall be issued on proper application.

( B.P. Routray) Judge M.K.Panda