State Of Odisha & Another vs Bibhudhendu Prasad Mohanty
2022 Latest Caselaw 3568 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P (C) No. 11480 of 2019

State of Odisha & another               .....                               Petitioners
                                                                   Mr. S. Rath, ASC
                                        Vs.
Bibhudhendu Prasad Mohanty              .....                         Opposite Parties
& another


               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 01.12.2017 and the Writ Petition has been filed on 03.07.2019 after lapse of one year seven 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