Bibhuti Bhusan Parida & Ors vs State Of Odisha & Ors
2023 Latest Caselaw 1141 Ori

                                        1


           IN THE HIGH COURT OF ORISSA AT CUTTACK
                         RVWPET (RP) No.43 of 2015

Bibhuti Bhusan Parida & Ors.         .....                               Petitioners
                                                    Mr. N. Jena, SC, S&ME Deptt.
                                     Vs.
State of Odisha & Ors.               .....                         Opposite Parties
                                                                    State Counsel
                                                                                  .
            CORAM:
               DR. JUSTICE B.R. SARANGI

                                             ORDER

02.02.2023 RVWPET (RP) NO.43 of 2015 And I.A. No.3 of 2021

Order No. This matter is taken up through hybrid mode. 1 2. Heard learned counsel for the petitioner.

3. This I.A. has been filed for condonation of delay in filing the review petition.

4. This application has been filed after a delay of eight months. On perusal of the records, there is delay of eight months in filing the review petition and each day delay has not been properly explained.

5. In view of the judgment passed by this Court in State of Orissa and another v. Bishnupriya Routray and another, 118 (2014) CLT 588, this Court is not inclined to condone the delay of eight months in filing the review petition.

6. Accordingly, the I.A. stands dismissed and consequentially, RVWPET (RP) No.43 of 2015 stands dismissed.

(DR. B.R. SARANGI) Alok JUDGE