State Of Odisha & Others vs Himansu Ranjan Mohanty &
2023 Latest Caselaw 11408 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                           W.P.(C) No.29169 of 2023

          State of Odisha & Others                    .....                             Petitioners
                                                                          Mr. L. Samantaray, AGA
                                                      Vs.
          Himansu Ranjan Mohanty &                    .....                         Opposite Parties
          Others

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

                                                             ORDER

18.09.2023 Order No. This matter is taken up through hybrid mode.

01.

2. As it appears, the order impugned has been passed on 11.12.2018, the writ petition has been filed on 04.09.2023 and in the meantime more than four 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: 21-Sep-2023 10:54:59 JUDGE Laxmikant