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Principal Secretary To Govt. Of vs Prafulla Kumar Choudhury &
2023 Latest Caselaw 14073 Ori

Citation : 2023 Latest Caselaw 14073 Ori
Judgement Date : 9 November, 2023

Orissa High Court
Principal Secretary To Govt. Of vs Prafulla Kumar Choudhury & on 9 November, 2023
              IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.A. No.1280 of 2023

Principal Secretary to Govt. of            .....                          Appellants
Odisha & Others
                                                     Mr. Rabi Narayan Mishra, AGA
                                           Vs.
Prafulla Kumar Choudhury &                 .....                       Respondents
Another

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

                                           ORDER

09.11.2023 W.A. No.1280 of 2023 & I.A. No.3350 of 2023

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

01.

2. This application has been filed for condonation of delay of 244 days in preferring the Writ Appeal.

3. Heard Mr. R.N. Mishra, learned Addl. Government Advocate appearing for the State-Appellants.

4. As it appears, the order impugned has been passed on 02.09.2022 and the writ appeal has been filed on 03.06.2023. Therefore, the appeal suffers from delay and laches. Further, it appears that sufficient cause has not been shown to condone the delay of 244 days in preferring the writ appeal. That apart, no due diligence has been indicated in the petition in preferring the writ appeal.

5. In the above view of the matter, this Court is not inclined to entertain the writ appeal at this belated stage, as the same 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), which has been confirmed by the apex Court, vide order dated 05.04.2023 in S.L.P.(C) Diary No. 9259 of 2023.

6. Accordingly, the interlocutory application merits no consideration and the same is hereby dismissed. Consequentially, the writ appeal is also dismissed.

(DR. B.R. SARANGI) ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE Laxmikant

Signature Not Verified Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 09-Nov-2023 16:47:48

 
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