Citation : 2023 Latest Caselaw 10501 Ori
Judgement Date : 31 August, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.29510 of 2019
Pradip Kumar Nanda ..... Petitioner
Mr. Manoj Kumar Pati, Advocate
Vs.
State of Odisha & others ..... Opposite Parties
State Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
31.08.2023 Order No. This matter is taken up through hybrid mode.
2. As it appears, the order impugned has been passed on 10.11.2016, the writ petition has been filed on 31.12.2019 and in the meantime more than three years have 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 Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT (M.S. RAMAN) Reason: Authentication Location: Orissa High Court, Cuttack MRS JUDGE Date: 01-Sep-2023 16:15:43
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