Union Of India & Others vs Bijay Kumar Ghadei
2022 Latest Caselaw 6847 Ori

                        IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            WA No.684 of 2019
                 Union of India & Others                    ....          Appellants
                                                            Mr. D.R. Bhokta, C.G.C

                                               -versus-
                 Bijay Kumar Ghadei                         ....           Respondent
                                                                              None

                            CORAM:
                            THE CHIEF JUSTICE
                            JUSTICE M. S. RAMAN
                                              ORDER

23.11.2022 Order No.

02. I.A No.1080 of 2019 and WA No.684 of 2019

1. There is an inordinate delay of 220 days in filing the present writ appeal which has not been properly explained by the Union of India. The explanation offered is mainly due to administrative reasons which cannot be considered to be acceptable as bonafide after the judgment of the Supreme Court of India in Chief Post Master General v. Living Media India Ltd. (2012) 3 SCC 563 and a series of judgments thereafter. Consequently, the Court is not inclined to condone the delay.

2. The I.A. for condonation of delay is dismissed. Consequently, the writ appeal is dismissed.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant