State Of Odisha & Others vs Santilata Singh & Another
2023 Latest Caselaw 13260 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     W.A. NO.2110 OF 2023



            State of Odisha & Others           ....                  Appellants
                                                          Mr.R.N.Mishra, AGA
                                      -versus-
            Santilata Singh & Another      ....                       Respondents


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

19.10.2023 Order No. I. A. No.5726 of 2023 and W.A. No.2110 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 308 days in filing the writ appeal.

3. As it appears, the order impugned has been passed on 22.8.2022, the writ appeal has been filed on 24.8.2023 and in the meantime, more than 308 days have passed. Therefore, the writ appeal suffers from delay and laches.

4. In that view of the matter, this Court is not inclined to entertain this writ appeal at this belated stage, as the writ appeal 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 (in W.P.(C) No.15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the Apex Court in SLP (C) Diary No.9259 of 2023 vide order dated 5.4.2023.

5. Accordingly, the I.A. merits no consideration and the same is hereby dismissed. Consequently, the Writ Appeal is also dismissed.

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

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

Signature Not Verified Digitally Signed Signed by: MANOJ KUMAR ROUT Reason: Authentication Location: Orissa High Court Date: 20-Oct-2023 18:41:38