Uma Sankar Sahu & Others vs Premalata Sahu And Others
2023 Latest Caselaw 7298 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                            WP(C) No.17098 of 2023

            Uma Sankar Sahu & others               ....           Petitioners

                                       Mr. P.K. Mohanty, Senior Advocate
                                       -Versus-
            Premalata Sahu and others              ....     Opposite Parties

                                                  Miss. P. Naidu, Advocate
                                                   (for opposite party no.3)
                                             Mr. A.K. Sharma, Advocate,
                                         Additional Government Advocate
                                                  (for opposite party no.4)

                    CORAM:

                    JUSTICE ARINDAM SINHA
                    JUSTICE SANJAY KUMAR MISHRA
                                      ORDER

05.07.2023

WP(C) no.17098 of 2023 and IA no.7752 of 2023 Order No.

02. 1. Mr. Mohanty, learned senior advocate appears on behalf of petitioners and submits, opposite party no.1 since deceased and opposite party no.2 had applied for and obtained permission under section 19A in Odisha Hindu Religious Endowments Act, 1951, to alienate about 40 acres of the deity's land. The permission was granted by impugned judgment dated 15th April, 2023. Drawing attention to certified copy of RoR he demonstrates that in Sarba Sadharana Khata, the plots have been described as 'Debasthali' and 'Debasthali Gramakantha'. In the

circumstances, awaiting service of notice he prays for interim protection of the property.

2. Ms. Naidu, learned advocate appears on behalf of the Commissioner. Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of opposite party no.4.

3. Issue notice along with this order on the substituted legal representatives of opposite party no.1, as mentioned in the cause title and opposite party no.2 by registered post/speed post with A.D. on admission and stay. Accept one set of process fee. Petitioners will put in requisites.

4. List on 1st August, 2023.

5. Status quo in respect of land being subject matter of impugned judgment be maintained till next date of hearing.

                                                                          (Arindam Sinha)
                                                                                Judge



                                                                           (S. K. Mishra)
                             PCD                                              Judge




Signature Not Verified
Digitally Signed
Signed by: PADMA CHARAN DASH
Reason: Authentication

Location: ORISSA HIGH COURT CUTTACK Date: 06-Jul-2023 11:05:33