State Of Odisha & Others vs Prativa Sethy & Others
2023 Latest Caselaw 1690 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                             W.P.(C) No.24257 of 2022

State of Odisha & others              .....                                 Petitioners
                                                              Mr. P.P. Mohanty, AGA.
                                      Vs.
Prativa Sethy & others                .....                            Opposite Parties

              CORAM:
                  DR. JUSTICE B.R. SARANGI
                  MR. JUSTICE M.S.SAHOO

                                             ORDER

22.02.2023 Order No. This matter is taken up through hybrid mode.

01.

2. As it appears, the order impugned has been passed in 2019, whereas the Writ Petition has been filed in 2022, and as such, there is delay of more than two years 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).

4. Accordingly, the Writ Petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

(M.S. SAHOO) JUDGE Alok/Gs