Lambodar Behera vs State Of Odisha And Others
2022 Latest Caselaw 7097 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               WP(C) No.30900 of 2022
                               (Through Hybrid mode)

            Lambodar Behera                           ....                Petitioner

                                             Mr. Arjun Charan Behera, Advocate

                                           -versus-
            State of Odisha and others                ....         Opposite Parties

                                                           Ms. P. Naidu, Advocate

            CORAM:
            JUSTICE ARINDAM SINHA
            JUSTICE SANJAY KUMAR MISHRA

                                     ORDER

05.12.2022 Order No.

01. 1. Mr. Behera, learned advocate appears on behalf of petitioner

and submits, by inadvertent error, the appeal to be preferred was

styled as writ petition. Application for condonation of delay and leave

to file appeal without the certified copy have been filed.

Subsequently, application being I.A. no.16146 of 2022 for change of

nomenclature was also filed. Ms. Naidu, learned advocate appears on

behalf of the Commissioner.

2. We find judgment dated 30th June, 2022 was made on appeal

preferred by petitioner. In sub-section (2) in section 44 of Odisha

// 2 //

Hindu Religious Endowments Act, 1951 provides for appeal to the

High Court. Assignment for such appeal is with the single Bench.

3. The writ petition along with all applications are released from

the list to be placed before the Bench having assignment.

( Arindam Sinha ) Judge

( S. K. Mishra ) Judge Prasant