State Of Odisha & Another vs Biraja Prasad Satpathy &
2023 Latest Caselaw 7366 Ori

                               IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.10121 of 2021

                State of Odisha & Another                 .....                             Petitioners
                                                                                       State Counsel
                                                          Vs.
                Biraja Prasad Satpathy &                  .....                       Opposite Parties
                Others

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

                                                                 ORDER

05.07.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed in 2019, whereas the Writ Petition has been filed in 2021, and as such, there is delay of more than four 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 Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECY-IN-CHARGE) (M.S. RAMAN) Reason: Authentication Location: ORISSA HIGH JUDGE Aks COURT, CUTTACK Date: 06-Jul-2023 10:14:10