State Of Orissa And Others vs Santoshini Dash And Others
2022 Latest Caselaw 5472 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P (C) No. 23458 of 2022

State of Orissa and others                .....                                 Petitioners
                                                                     Mr. D. Mund, AGA
                                          Vs.
Santoshini Dash and others                .....                           Opposite Parties

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

                                                 ORDER

12.10.2022 Order No. This matter is taken up through hybrid mode.

01.

2. 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 three 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

Alok/Subhasmita (G. SATAPATHY) JUDGE