State Of Odisha & Ors vs Smt. Baijayanti Samal &
2022 Latest Caselaw 3567 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 12896 of 2019

State of Odisha & Ors.                  .....                               Petitioners
                                                                   Mr. S. Rath, ASC
                                        Vs.
Smt. Baijayanti Samal &                 .....                         Opposite Parties
another
                                                  Mr. K. Mohanty,Advocate (O.P.1)

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

28.07.2022

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

03.

2. As it appears, the order impugned has been passed on 06.07.2017 and the Writ Petition has been filed on 25.07.2019 after lapse of two 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


Arun/Banita                                        (S.K. MISHRA)
                                                       JUDGE