Union Of India And Others vs Madhu Sudan Naik
2023 Latest Caselaw 682 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK

                                        W.A. No.219 of 2020

              Union of India and others                  ....         Appellants
                            Mr. G. Mohanty, Central Government Counsel
                                    -versus-
              Madhu Sudan Naik                    ....       Respondent
                                                                 None

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE M.S. RAMAN
                                           ORDER

19.01.2023 Order No. I. A. No.320 of 2020

02. 1. The explanation given for condonation of delay of 477 days in filing the writ appeal is not convincing. Following the judgments of the Supreme Court of India in Chief Post Master General v. Living Media India Ltd. (2012) 3 SCC 563 and The State of Madhya Pradesh v. Bherulal (2020) 10 SCC 654, the delay is not condoned. Accordingly, the application for condonation of delay is dismissed.

W.A. No.219 of 2020

2. Consequently, the writ appeal is dismissed on the ground of limitation.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda