Maa Mangala Temple And Kalyan vs Union Of India And Others
2022 Latest Caselaw 4487 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.22622 of 2022
                              (Through hybrid mode)

            Maa Mangala Temple and Kalyan          ....              Petitioners
            Mandap Managing Committee
            Ganjam and others

                                            Mr. S. P. Mishra, Senior Advocate

                                        -versus-

            Union of India and others              ....         Opposite Parties

                                                         Mr. P.K. Parhi, ASGI
                                                         Mr. S. B. Panda, CGC
                                                        Mr. A.K. Sharma, AGA

                     CORAM: JUSTICE ARINDAM SINHA
                                    ORDER

07.09.2022

W.P.(C) No.22622 of 2022 and I.A. No.12042 of 2022 Order No.

01. 1. Mr. Mishra, learned senior advocate appears on behalf of

petitioners and submits, his client has sought interference with

judgment dated 3rd August, 2022, passed by National Green Tribunal

(NGT), Eastern Zone Bench, Kolkata. He submits, the 'jalasaya' lost

its character on major part of it, since more than 30 years. The

// 2 //

Government made constructions on the degraded part as also his

client, he submits, with contribution from MPLAD fund. While the

Tribunal allowed possibility of regularization for the Government, it

has directed eviction of his client for restoration of the 'jalasaya'.

2. Mr. Panda, learned advocate, Central Government Counsel

appears on behalf of Union of India while Mr. Sharma, learned

advocate, Additional Government Advocate appears on behalf of

State. Mr. Sharma submits, opposite party no.18 was complainant

before the Tribunal.

3. Issue notice along with this order on opposite party

nos.6,7,12,16 and 18 by registered/speed post with A.D. Petitioners

will put in requisites.

4. Status-quo be maintained till next date.

5. I.A. is disposed of.

6. List on 28th September, 2022

(Arindam Sinha) Judge Prasant