State Of Odisha And Others vs Bijoy Kumar Mohapatra ..... Opposite ...
2024 Latest Caselaw 10116 Ori

Orissa High Court

State Of Odisha And Others vs Bijoy Kumar Mohapatra ..... Opposite ... on 18 June, 2024

Bench: B.R. Sarangi, G. Satapathy

                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                               W.P.(C) No.14026 of 2024

           State of Odisha and others                        .....                                   Petitioners
                                                                                                State Counsel
                                                             Vs.
           Bijoy Kumar Mohapatra                             .....                              Opposite Party

                                 CORAM:
                                    DR. JUSTICE B.R. SARANGI
                                    MR. JUSTICE G. SATAPATHY

                                                                    ORDER

18.06.2024 Order No. This matter is taken up by hybrid mode.

01. 2. As it appears, the order impugned has been passed on 04.02.2019, whereas the Writ Petition has been filed on 03.06.2024, and as such, there is delay of more than five years in filing the Writ Petition. 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 (W.P.(C) No. 15763 of 2021 dismissed on 16.07.2021), which has been confirmed by the Apex Court, vide order dated 05.04.2023 in S.L.P.(C) Dairy No.9259 of 2023.

4. Accordingly, the Writ Petition merits no consideration and the same is hereby dismissed.

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY) Location: High Court of Orissa Date: 19-Jun-2024 19:07:59 Subhasmita JUDGE