State Of Odisha And Others vs Kulamani Nayak And Anr
2023 Latest Caselaw 7838 Ori

                              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P (C) No. 10468 of 2019

               State of Odisha and others                   .....                             Petitioners
                                                                                   Mr. H.M. Dhal, AGA
                                                            Vs.
               Kulamani Nayak and Anr.                      .....                       Opposite Parties
                                                                       Mr. R.K. Bisoi, Adv. [O.P.No.1]
                                CORAM:
                                   DR. JUSTICE B.R. SARANGI
                                   MR. JUSTICE MURAHARI SRI RAMAN

                                                                   ORDER

27.06.2023 Order No. This matter is taken up through hybrid mode.

03. 2. Heard.

3. As it appears, the order impugned has been passed in the year 2017 and the writ petition has been filed in 2019 and in the meantime two years have passed. Therefore, the writ petition suffers from delay and laches.

4. 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). 5 Accordingly, the writ petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

Ashok

Signature Not Verified (M.S. RAMAN) Digitally Signed Signed by: ASHOK KUMAR JAGADEB MOHAPATRA JUDGE Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 21-Jul-2023 14:12:25