MAHENDRA SENAPATI Vs. STATE OF ORISSA

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioners and the Learned Counsel for Opp. Parties 3(a) to 3(g).

(2.) IN this batch of Writ Petition, the Petitioners assail the combined Judgment passed by the Commissioner, Consolidation in Revision Case Nos. 552/88, 553/88, 554/88, 555/88, 556/88, 557/88 and 1461/ 87. The combined order was passed on 27.10.1990. Certified copy or the order impugned was delivered, as appeared from the last page of the certified copy i.e. Annexure -1, on 20.09.2006. Thereafter, the Writ Petition has been filed on 06.02.2008. Thus, it is evident that the Writ Petitions have been filed after delay of more than 17 years. - -

(3.) IN this case, the Apex Court has referred to several other decisions, wherein the Supreme Court time and again held that the discretionary jurisdiction need not be exercised, if the Petitioners approached the Court after a long time. Delay and laches are relevant for consideration of laches of equitable Jurisdiction.