State Of Odisha & Ors vs Dalapati Karjee
2022 Latest Caselaw 3407 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P (C) No. 14154 of 2022

State of Odisha & Ors.                  .....                               Petitioners
                                                               Mr. S. N. Nayak, ASC
                                        Vs.
Dalapati Karjee                         .....                           Opposite Party

               CORAM:
                  DR. JUSTICE B.R. SARANGI
                     MR. JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

21.07.2022

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

01. 2. As it appears, the order impugned has been passed on 15.01.2019 and the Writ Petition has been filed on 03.06.2022 after lapse of more three years and five 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


Arun/Banita                                        (S.K. MISHRA)
                                                       JUDGE