State Of Odisha & Another vs Achyutananda Das And Ors
2023 Latest Caselaw 3527 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P (C) No. 34554 of 2020

State of Odisha & another              .....                                Petitioners
                                                                 Mr. H.M. Dhal, AGA
                                       Vs.
Achyutananda Das and Ors.              .....                            Opposite Parties
                                                                 Mr. D. Mohanta, Adv.
              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE M.S. RAMAN

                                              ORDER

13.04.2023 Order No. This matter is taken up through hybrid mode.

02.

2. As it appears, the order impugned has been passed on 01.05.2019, whereas the Writ Petition has been filed on 08.12.2020, and as such, there is delay of more than one year in filing the Writ Petition. 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

(M.S. RAMAN) Ashok JUDGE