State Of Odisha & Another vs Santosh Kumar Pradhan &
2023 Latest Caselaw 11830 Ori

                                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                     W.P.(C) No.28684 of 2023

                  State of Odisha & another                      .....                             Petitioners
                                                                                       Mr. P.K. Muduli, AGA
                                                                 Vs.
                  Santosh Kumar Pradhan &                        .....                         Opposite Parties
                  others


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

29.09.2023 Order No. This matter is taken up through hybrid mode.

2. As it appears, the order impugned has been passed on 07.12.2017 and writ petition has been filed on 30.08.2023, which is more than five and half 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) Signature Not Verified Digitally Signed JUDGE Signed by: MANORANJAN SAMAL Designation: PERSONAL ASSISTANT Reason: Authentication Location: Orissa High Court, Cuttack Date: 29-Sep-2023 14:27:22 (M.S. RAMAN) MRS JUDGE