Union Of India & Others vs Surendra Behera
2023 Latest Caselaw 10160 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P (C) No.38916 of 2020

               Union of India & Others                    .....                                Petitioners
                                                                                   Mr. P.K. Parhi, DSGI

                                                          Vs.
               Surendra Behera                            .....                             Opposite party
                                                                 Mr. S.K. Ojha, Advocate
                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR. JUSTICE MURAHARI SRI RAMAN

                                                                 ORDER

28.08.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 17.05.2019, whereas the Writ Petition has been filed in 2020, and as such, there is delay 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), which has been confirmed by the Apex Court in SLP(C) Diary No.9259 of 2023 vide order dated 05.04.2023.

4. Accordingly, the Writ Petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

Signature Not Verified (M.S. RAMAN) Digitally Signed JUDGE Signed by: ASWINI KUMAR SETHY Aswini Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 29-Aug-2023 12:30:40