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The Secretary To Govt. Of India & vs Brundaban Behera
2023 Latest Caselaw 10213 Ori

Citation : 2023 Latest Caselaw 10213 Ori
Judgement Date : 28 August, 2023

Orissa High Court
The Secretary To Govt. Of India & vs Brundaban Behera on 28 August, 2023
                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                   W.P (C) No.34 of 2020

                The Secretary to Govt. of India &          .....                                 Petitioners
                Others
                                                                       Mr. Sanjib Swain Sr. Panel Counsel
                                                                                    Mr. P.K. Parhi, DSGI
                                                           Vs.
                Brundaban Behera                           .....                            Opposite parties
                                                                                  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 04.04. 2019, whereas the Writ Petition has been filed in 2020, and as such, there is delay more than eight months 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 Digitally Signed (M.S. RAMAN) Signed by: ASWINI KUMAR SETHY JUDGE Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Aswini Location: ORISSA HIGH COURT, CUTTACK Date: 29-Aug-2023 12:30:37

 
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