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State Of Odisha And Another vs Narayan Nayak & Others
2023 Latest Caselaw 12995 Ori

Citation : 2023 Latest Caselaw 12995 Ori
Judgement Date : 18 October, 2023

Orissa High Court
State Of Odisha And Another vs Narayan Nayak & Others on 18 October, 2023
             IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.A. No.620 of 2023

State of Odisha and another            .....                           Appellants
                                                           Mr. R.N. Mishra, AGA
                                       Vs.
Narayan Nayak & others                 .....                         Respondents


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

                                          ORDER

18.10.2023 I.A. No.1584 of 2023

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

02.

2. This application has been filed for condonation of delay of 120 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 27.10.2022 and the writ appeal has been filed on 27.03.2023 and in the meantime more than four months has passed. Therefore, the appeal suffers from delay and laches. Further, it appears that sufficient cause has not been shown to condone the delay of 120 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 MRS

Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 18-Oct-2023 16:28:06

 
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