State Of Odisha vs Bijaya Chandra Mohapatra &
2022 Latest Caselaw 6735 Ori

           IN THE HIGH COURT OF ORISSA AT CUTTACK
                           W.P (C) No.33362 2020

State of Odisha                     .....                                Petitioner
                                                                   State Counsel
                                    Vs.
Bijaya Chandra Mohapatra &          .....                          Opposite Parties
Others


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

18.11.2022 Order No. This matter is taken up through hybrid mode.

04. 2. As it appears, the order impugned has been passed in the year 2012 and the Writ Petition has been filed in 2020 and in the meantime eight years have passed. 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 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).

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

                                                   (DR. B.R. SARANGI)
                                                         JUDGE


sangita                                            (B.P. SATAPATHY)
                                                          JUDGE