State Of Odisha And Others vs Kanhu Charan Karna And
2022 Latest Caselaw 3344 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No. 13476 of 2021
State of Odisha and Others               .....                                Petitioners
                                                            Mr. S. Jena, SC, S&ME Deptt.
                                   Vs.
Kanhu Charan Karna and                   .....                         Opposite Parties
Others                                           Ms. Rashmita Das, Advocate on behalf
                                                 of Mr. Laxmikanta Mohanty, Advocate
                                                                         (O.P. No. 1)

                 CORAM:
                    DR. JUSTICE B.R. SARANGI
                    Mr. JUSTICE S. K. MISHRA
                                                ORDER

20.07.2022

Order No.

03. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed in the year 2017 and the Writ Petition has been filed in 2021 and in the meantime four years have passed. 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 Writ Petition 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


                                                            (S. K. MISHRA)
            Arun/Ananta                                          JUDGE