State Of Odisha And Another vs Snigdharani Satpathy And
2022 Latest Caselaw 5638 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 24002 of 2022
State of Odisha and another              .....                              Petitioners
                                                             Mr. M.K. Khuntia, A.G.A.
                                   Vs.
Snigdharani Satpathy and                 .....                         Opposite Parties
another

                 CORAM:
                    DR. JUSTICE B.R. SARANGI
                    Mr. JUSTICE G. SATAPATHY
                                                ORDER

17.10.2022 Order No.

01. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed in the year 2018 and the Writ Petition has been filed in 2022 and in the meantime four 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


                                                            (G. SATAPATHY)
            Alok/Subhasmita                                      JUDGE