State Of Odisha & Others vs Amiya Kumar Das & Others
2023 Latest Caselaw 14956 Ori

             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.A. No.193 of 2023

State of odisha & Others               .....                           Appellants
                                                           Mr. R.N. Mishra, AGA
                                       Vs.
Amiya Kumar Das & Others               .....                         Respondents

                                                           Mr. S. Rath, Advocate
              CORAM:
                  ACTING CHIEF JUSTICE DR. B.R. SARANGI
                  MR. JUSTICE MURAHARI SRI RAMAN

                                           ORDER

17.11.2023 W.A. No.193 of 2023 & I.A. No.478 of 2023

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

05.

2. This application has been filed for condonation of delay of 186 days in preferring the Writ Appeal.

3. Heard Mr. R.N. Mishra, learned Additional Government Advocate appearing for the State-Appellants & Mr. S. Rath, learned counsel appearing for the Respondents.

4. As it appears, the order impugned has been passed on 08.07.2022 and the writ appeal has been filed on 09.02.2023. Therefore, the appeal suffers from delay and laches. Further, it appears that sufficient cause has not been shown to condone the delay of 186 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: 17-Nov-2023 18:45:17