State Of Odisha & Others vs Bhabagrahi Naik & Another
2023 Latest Caselaw 11582 Ori

                            IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                W.P(C)No.8528 of 2020
          State of Odisha & Others                     .....                                  Petitioners
                                                                          Mr. Sachidananda Nayak, ASC

                                                          Vs.
          Bhabagrahi Naik & Another                       .....                           Opposite parties
                                                                   Mr. P.K. Mohapatra, Advocate (O.P.1)


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

                                                                 ORDER

22.09.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 06.03.2019, the writ petition has been filed on 03.03.2020, which is near about one year 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

(M.S. RAMAN) JUDGE Signature Not Verified Digitally Signed Signed by: ASWINI AswiniKUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 22-Sep-2023 15:42:24