State Of Odisha And Others vs Anima Bal And Others
2022 Latest Caselaw 6236 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P (C) No. 24406 of 2022

State of Odisha and others                .....                             Petitioners
                                                                Mr. A.K. Mishra, AGA
                                          Vs.
Anima Bal and others                      .....                         Opposite Parties

                 CORAM:
                    DR. JUSTICE B.R. SARANGI
                    MR. JUSTICE B.P. SATAPATHY

                                               ORDER

01.11.2022 Order No. This matter is taken up through hybrid mode.

01. 2. Heard.

3. As it appears, the Order impugned has been passed in the year 2019 and the Writ Petition has been filed in 2022 and in the meantime more than three 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/Sangita (B.P. SATAPATHY) JUDGE