State Of Orissa And Others vs Mihir Kumar Parida And Others
2022 Latest Caselaw 4907 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P (C) No.23942 of 2015

State of Orissa and others                .....                                Petitioners
                                                         Mr. S. Jena, S.C.(S&ME) Deptt.
                                          Vs.
Mihir Kumar Parida and others             .....                           Opposite Parties
                                                      Mr. D. N. Rath, Advocate(O.Ps.1-5)



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

                                                 ORDER

20.09.2022 Order No. This matter is taken up through hybrid mode.

08.

2. As it appears, the order impugned has been passed in the year 2013 and the Writ Petition has been filed in 2015 and in the meantime two 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