State Of Odisha & Others vs Natabar Nayak & Others
2023 Latest Caselaw 11144 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     W.P.(C) No.13815 of 2020

                  State of Odisha & others                       .....                               Petitioners
                                                                                         Mr. S.N. Nayak, ASC
                                                                 Vs.
                  Natabar Nayak & others                         .....                         Opposite Parties


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

                                                                        ORDER

12.09.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 05.12.2017 and writ petition has been filed on 08.06.2020, which is more than two years of passing of the order impugned. Therefore, the writ petition suffers from delay and laches.

3. In that view of the matter, this Court is not inclined to entertain this writ petition at this belated stage, as the writ petition 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 02.03.2023.

4. Accordingly, the writ petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE Signature Not Verified Digitally Signed Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, cuttack (M.S. RAMAN) Date: 12-Sep-2023 16:16:11 MRS JUDGE