State Of Odisha And Others vs Ashish Ranjan Rout
2023 Latest Caselaw 14455 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                   W.A. No.1828 of 2023

             State of Odisha and others                  ....          Appellants
                                                       Mr. R.N. Mishra, A.G.A.
                                          -versus-
             Ashish Ranjan Rout                          ....         Respondent


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

                                           ORDER

13.11.2023 Order No.

01. I. A. No.4939 of 2023 and W.A. No.1828 of 2023

1. This matter is taken up through hybrid mode.

2. The above Interlocutory Application has been filed for condonation of delay of 188 days in filing the writ appeal.

3. In view of the decision rendered in the case of State of Odisha v. Surama Manjari Das (in 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 SLP (C) Diary No.9259 of 2023, this Court is not inclined to condone the delay in filing the writ appeal.

4. However, at this stage, it is contended that the case of the Appellants is covered by the judgment of this Court in the case of State of Odisha & others v. Bindusagar Samantaray; (W.A. No.810 of 2021) and batch, disposed of on 25.09.2023.

5. In view of the above submission, the writ appeal stands disposed of in terms of the judgment of this Court in the case of Bindusagar Samantaray (supra).

6. Consequently, all interlocutory applications stand disposed of.

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

(M.S. RAMAN) JUDGE S.K. Guin

Signature Not Verified

Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 16-Nov-2023 10:03:34