State Of Odisha & Ors vs Ashwini Kumar Mishra
2022 Latest Caselaw 3422 Ori

Citation : 2022 Latest Caselaw 3422 Ori
Judgement Date : 22 July, 2022

Orissa High Court

State Of Odisha & Ors vs Ashwini Kumar Mishra on 22 July, 2022

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 23523 of 2020

State of Odisha & Ors.                  .....                                Petitioners
                                                     Mr. S. Jena, Standing Counsel,
                                                                     S & ME Deptt.
                                        Vs.
Ashwini Kumar Mishra                    .....                            Opposite Party
                                                           Mr. S.K. Samal, Advocate
               CORAM:
                  DR. JUSTICE B.R. SARANGI
                     MR. JUSTICE SANJAY KUMAR MISHRA

                                               ORDER

22.07.2022

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

05. 2. As it appears, the order impugned has been passed on 28.01.2019 and the Writ Petition has been filed on 11.09.2020 after lapse of one year and eight 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