State Of Odisha & Others vs Mamina Mohapatra & Others
2023 Latest Caselaw 10449 Ori

                                IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P.(C) No.2565 of 2023
               State of Odisha & Others                  .....                                  Petitioner
                                                                                   Mr. A.K. Mishra, AGA
                                                          Vs.
               Mamina Mohapatra & Others                  .....                            Opposite parties

                                 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 12.03.2019, the writ petition has been filed on 27.01.2023 and in the meantime more than three years 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 Aswini Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 30-Aug-2023 17:48:13