Ramesh Chandra Jally vs Union Of India & Others
2023 Latest Caselaw 5085 Ori

Citation : 2023 Latest Caselaw 5085 Ori
Judgement Date : 3 May, 2023

Orissa High Court

Ramesh Chandra Jally vs Union Of India & Others on 3 May, 2023

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                      W.P.(C) No.33093 of 2020

Ramesh Chandra Jally                             .....                             Petitioner
                                                                                      None

                                                 Vs.

Union of India & Others                          .....                       Opposite Parties

                                                                         Mr. S. Panda, CGC
                      CORAM:
                         DR. JUSTICE B.R. SARANGI
                         MR. JUSTICE M.S.RAMAN

                                                        ORDER

03.05.2023

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

09.

2. As it appears, the order impugned has been passed in 2016, whereas the Writ Petition has been filed in 2020, and as such, there is delay of more than three 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

ASWINI Digitally by ASWINI signed

KUMAR KUMAR SETHY (M.S. RAMAN) Date: 2023.05.03 SETHY 17:04:16 +05'30' JUDGE Aks