Shri Shri Baladev Jew Bije Marfat vs State Of Odisha And Others
2023 Latest Caselaw 10342 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.26507 of 2023

            Shri Shri Baladev Jew Bije Marfat       ....           Petitioners
            Trust Board and others

                                               Mr. A.K. Mohanty, Advocate
                                         -versus-

            State of Odisha and others              ....     Opposite Parties

                                  Mr. A.K. Sharma, Addl. Govt. Advocate
                                               Mr. A.K. Nath, Advocate

                    CORAM:
                                JUSTICE ARINDAM SINHA
                                JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

29.08.2023 Order No.

01. 1. Mr. Mohanty, learned advocate appears on behalf of petitioners

and submits, petitioner no.1 is the trustee and all others are interest in

administration of the institution. Impugned is order dated 5th June,

2023 made in revision by the Commissioner, setting aside judgment

dated 31st January, 2017 of the Additional Assistant Commissioner

under section 68 in Odisha Hindu Religious Endowments Act, 1951.

Mr. Sharma, learned advocate, Additional Government Advocate

appears for State and Mr. Nath, learned advocate for the

Commissioner.

// 2 //

2. Issue notice along with this order on opposite party nos.4 to 7

by registered/speed post with AD. Petitioners will put in requisites.

3. List on 21st September, 2023.

(Arindam Sinha) Judge

(S.K. Mishra) Judge Jyoti

Signature Not Verified Digitally Signed Signed by: JYOTIPRAVA BHOL Reason: Authentication Location: HIGH COURT OF ORISSA Date: 30-Aug-2023 10:38:36