State Of Odisha & Another vs Akshaya Kumar Jena &
2023 Latest Caselaw 4260 Ori

Citation : 2023 Latest Caselaw 4260 Ori
Judgement Date : 24 April, 2023

Orissa High Court

State Of Odisha & Another vs Akshaya Kumar Jena & on 24 April, 2023

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                          W.P.(C) No.34553 of 2020

State of Odisha & Another             .....                            Petitioners
                                                  Mr. Pravakar Behera, Standing
                                                      Counsel for Commerce and
                                                                Transport Deptt.
                                      Vs.
Akshaya Kumar Jena &                  .....                         Opposite Parties
Another

             CORAM:
                DR. JUSTICE B.R. SARANGI
                MR. JUSTICE M.S.RAMAN

                                             ORDER

24.04.2023 Order No. This matter is taken up through hybrid mode.

03.

2. As it appears, the order impugned has been passed in the year 2019 and the writ petition has been filed in the year 2020 and in the meantime more than one year 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

(M.S. RAMAN) JUDGE Laxmikant