State Of Odisha And Others vs Gadaba Munna Rao
2023 Latest Caselaw 14672 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.A. No.2080 of 2023

            State of Odisha and others         ....                   Appellants
                                                      Mr. Biplab Mohanty, AGA
                                          -versus-
            Gadaba Munna Rao                   ....                    Respondent
                                                                          None

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

15.11.2023 Order No. I.A. No.5637 of 2023 and W.A. No.2080 of 2023

01. 1. This matter is taken up through hybrid mode.

2. The above interlocutory application has been filed for condonation of delay of 481 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 the interlocutory applications stand disposed of.

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

(M. S. RAMAN) JUDGE M. Panda

Signature Not Verified Digitally Signed

Designation: Secretary Reason: Authentication Location: High Court of Orissa, Cuttack Date: 16-Nov-2023 18:27:54