Hemanta Kumar Sagar vs Union Of India & Others
2022 Latest Caselaw 7303 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P (C) No.3110 of 2015

Hemanta Kumar Sagar                   .....                                         Petitioner
                                                               Mr. B.S. Tripathy, Advocate
                                      Vs.
Union of India & Others               .....                                  Opposite Parties
                                                                    Mr. P.K. Parhi, DSGI
                                                        along with Mr. D.R. Bhokta, C.G.C

          CORAM:
             DR. JUSTICE B.R. SARANGI
                MR. JUSTICE BIRAJA PRASANNA SATAPATHY
                                              ORDER

12.12.2022

Order This matter is taken up through hybrid mode. No.

2. As it appears, the order impugned has been passed on 19.07.2013 and the

22. Writ Petition has been filed on 20.02.2015 after lapse of one year and seven months. Therefore, the Writ Petition suffers from delay and laches.

3. In that view of the matter, this Court is not inclined to entertain this Writ Petition at this belated stage, as the same suffers from delay and laches, in view of the judgment/order of this Court in the case of State of odisha v. Surama Manjari Das (W.P.(C ) No.15763 of 2021 dismissed on 16.07.2021).

4. Accordingly, the Writ Petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

(B. P. SATAPATHY) sangita JUDGE