State Of Odisha vs Chitta Ranjan Rout And Others
2022 Latest Caselaw 3566 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P (C) No. 28017 of 2019

State of Odisha                         .....                               Petitioner
                                                                  Mr. S. Nayak, ASC
                                        Vs.
Chitta Ranjan Rout and others           .....                         Opposite Parties
                                               Mr. A. Swain, Adv.[O.P.Nos.3,4,7&13]
                                                                  Mr. R.C. Ray, Adv.
               CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE S.K. MISHRA

                                             ORDER

28.07.2022 Order No. This matter is taken up through hybrid mode.

05. 2. Heard.

3. As it appears, the order impugned has been passed in the year 2013 and the Writ Petition has been filed in 2019 and in the meantime more than six years have passed. Therefore, the Writ Petition suffers from delay and laches.

4. 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). 5 Accordingly, the Writ Petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

Ashok/Padma (S.K. MISHRA) JUDGE