State Of Odisha & Others vs Pravat Kumar Sahu & Another
2023 Latest Caselaw 11412 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P(C)No.21600 of 2020
          State of Odisha & Others                     .....                                   Petitioners
                                                                                   Mr. A.K. Mishra, AGA

                                                          Vs.
          Pravat Kumar Sahu & Another                     .....                            Opposite parties
                                                                                  Mr. A.K. Das, Advocate

                             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.

2. As it appears, the order impugned has been passed on 28.03.2019, the writ petition has been filed on 28.08.2020 and in the meantime more than one year has 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

(M.S. RAMAN) JUDGE

Signature Not Verified Aswini Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 21-Sep-2023 11:32:18