State Of Odisha & Others vs Ranjan Kumar Mishra &
2023 Latest Caselaw 11368 Ori

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                 W.P.(C) No.16467 of 2021

             State of Odisha & Others                        .....                               Petitioners
                                                                                     Mr. S.N. Nayak, ASC
                                                             Vs.
             Ranjan Kumar Mishra &                           .....                         Opposite Parties
             Others

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

                                                                    ORDER

15.09.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 13.02.2019, the writ petition has been filed on 10.05.2021 and in the meantime more than two years have passed. 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: LAXMIKANT MOHAPATRA Designation: Junior Stenographer Reason: Authentication (M.S. RAMAN) Location: high court of orissa, cuttack Date: 15-Sep-2023 16:39:47 JUDGE Laxmikant