Taranisen Mahanta & Others vs State Of Odisha & Others
2023 Latest Caselaw 8296 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                            W.P.(C) No.5651 of 2020

          Taranisen Mahanta & Others                  .....                          Petitioners
                                                                    Mr. G. K. Nanda , Advocate
                                                      Vs.
          State of Odisha & Others                    .....                       Opposite Parties
                                                                                  State Counsel

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

                                                             ORDER

31.07.2023 Order No. This matter is taken up through hybrid mode.

08.

2. As it appears, the order impugned has been passed in 2018, whereas the Writ Petition has been filed in 2020, 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

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA (M.S. RAMAN) Designation: Junior Stenographer Reason: Authentication JUDGE Laxmikant Location: HIGH COURT OF ORISSA, CUTTACK Date: 31-Jul-2023 17:02:29