Union Of India & Others vs Prasana Kumar Mohapatra
2023 Latest Caselaw 10440 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                  W.P(C)No.5135 of 2021
               Union of India & Others                   .....                                    Petitioners
                                                                                      Mr. P.S. Nayak, CGC

                                                             Vs.
               Prasana Kumar Mohapatra                       .....                            Opposite party
                                                                                   Mr. S.K. Ojha, Advocate

                                 CORAM:
                                     DR. JUSTICE B.R. SARANGI
                                     MR. JUSTICE MURAHARI SRI RAMAN

                                                                    ORDER

30.08.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 17.05.2019, the writ petition has been filed on 09.02.2021 and in the meantime more than one year has 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 (in 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 02.03.2023.

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 Aswini Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 30-Aug-2023 17:48:10