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State Of Odisha & Anr vs Rama Chandra Pattnaik
2023 Latest Caselaw 8163 Ori

Citation : 2023 Latest Caselaw 8163 Ori
Judgement Date : 28 July, 2023

Orissa High Court
State Of Odisha & Anr vs Rama Chandra Pattnaik on 28 July, 2023
                                  1




        IN THE HIGH COURT OF ORISSA AT CUTTACK
                     W.P.(C) No. 20005 of 2019

State of Odisha & Anr.            .....                            Petitioner
                                                   Mr. L. Samantaray, AGA
                            Vs.
Rama Chandra Pattnaik             .....                      Opposite parties
                                                       Mr. S. Roy, Advocate


            CORAM:
               DR. JUSTICE B.R. SARANGI
               MR. JUSTICE MURAHARI SRI RAMAN

                                       ORDER

28.07.2023

I.A. No.11102 of 2023

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

2. This application has been filed by the opposite party for modification of the order dated 17.07.2023.

3. Heard learned counsel for the parties.

4. Considering the grounds stated in the petition, the order dated 17.07.2023 is hereby recalled and fresh order is passed.

........................... (DR. B.R. SARANGI) JUDGE

..................................... (M.S. RAMAN) JUDGE

Cont....

W.P.(C) No. 20005 of 2019

Order No. 05 This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed in 2017, whereas the writ petition has been filed in 2019, 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. RAMAN) JUDGE

Signature Alok Not Verified Digitally Signed Signed by: ALOK RANJAN SETHY Designation: Secretary Reason: Authentication Location: Orissa High Court Date: 28-Jul-2023 16:33:05

 
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