State Of Odisha & Ors vs Dr. Swarup Chandra Pattnaik
2022 Latest Caselaw 3507 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 13672 of 2022

State of Odisha & Ors.                  .....                               Petitioners
                                                              Mr. A.K. Mishra, AGA
                                        Vs.
Dr. Swarup Chandra Pattnaik             .....                         Opposite Parties
& Ors.


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

                                            ORDER

27.07.2022 Order No. This matter is taken up through hybrid mode.

01.

2. As it appears, the order impugned has been passed on 12.05.2017 and the Writ Petition has been filed on 27.05.2022 after lapse of five years. 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


Alok/Banita                                        (S.K. MISHRA)
                                                       JUDGE