Mahendra Kumar Dishri vs Additional Asst. Commissioner Of .... ...
2024 Latest Caselaw 16178 Ori

Orissa High Court

Mahendra Kumar Dishri vs Additional Asst. Commissioner Of .... ... on 4 November, 2024

Bench: K.R. Mohapatra, V. Narasingh

Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: Senior Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 04-Nov-2024 16:50:41

                                                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                                                                  W.P.(C) No. 31653 OF 2022
                                               Mahendra Kumar Dishri                       ....          Petitioner
                                                                         Mr. Gyana Ranjan Nayak, Advocate
                                                                           -versus-
                                               Additional Asst. Commissioner of            ....       Opp. Parties
                                               Endowments, Sambalpur and others

                                                                              Ms. Pratyusha Naidu, Advocate
                                                                         (For Commissioner of Endowments)

                                                    CORAM:
                                                    JUSTICE K.R. MOHAPATRA
                                                    JUSTICE V. NARASINGH
                                                                       ORDER

                     Order No.                                        04.11.2024

                           2.             1.      This matter is taken up through hybrid mode.

2. The Petitioner in this writ petition seeks to assail the judgment dated 23rd December, 2020 (Annexure-3) passed by the Additional Asst. Commissioner of Endowments, Sambalpur in OHRE Appeal Case No.01 of 2020 filed under Section 32(2) of the Odisha Hindu Religious Endowments Act, 1951.

3. Mr. Nayak, learned counsel for the Petitioner by filing a memo in Court prays for withdrawal of the writ petition. Memo so filed is taken on record.

4. Ms. Naidu, learned counsel appearing for Commissioner of Endowments does not have any objection to the same.

// 2 //

Designation: Senior Stenographer

Location: High Court of Orissa, Cuttack Date: 04-Nov-2024 16:50:41

5. In view of the memo filed, the writ petition is dismissed as withdrawn.

                                                                         (K.R. Mohapatra)
                                                                              Judge



                                                                          (V. Narasingh)
             ms                                                                Judge