Petitioner vs State Of Orissa & Ors
2023 Latest Caselaw 21 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         WPC (OAC) No.2022 of 2001

                                      .....                                 Petitioner
Prakash Kumar Mallick
                                                            Mr. D. Dhar, Advocate
                                      Vs.
State of Orissa & Ors.                .....                          Opposite Parties
                                                                      State Counsel
                                                                                  .
             CORAM:
                DR. JUSTICE B.R. SARANGI

                                             ORDER

02.01.2023

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

2. As it appears, the order impugned has been passed in the year 1999 and the writ petition has been filed in 2001 and in the meantime two 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 (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 Alok