Union Of India & Others vs Jairam Barik
2023 Latest Caselaw 10209 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P (C) No.5131 of 2021
               Union of India & Others                   .....                               Petitioner
                                                                     Mr. A.Routray, Sr. Panel Counsel
                                                         Vs.
               Jairam Barik                              .....                         Opposite parties
                                                                 Mr. S.Ku. 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 in the year 2019, whereas the Writ Petition has been filed in 2021, 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

(M.S. RAMAN) JUDGE Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Aswini Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 29-Aug-2023 12:06:58