Purusottam Jena vs Commissioner Of Endowments
2025 Latest Caselaw 3327 Ori

Orissa High Court

Purusottam Jena vs Commissioner Of Endowments on 11 August, 2025

Bench: K.R. Mohapatra, Savitri Ratho

          IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 85 of 2025
   Purusottam Jena                   .....                              Petitioner
                                                     Mr. S.S.K. Nayak, Advocate
                                  -versus-
  1.Commissioner of Endowments,
  Bhubaneswar
  2. Shree Bhagabat Swami
  Matha, Bije at Nijagaon,
  represented    by     Trustee-
  Udayanath Behera               .....                                 Opp. Parties

                                              Mr. Amit Kumar Nath, Advocate
                                                             (for O.P. No.1)
                                        Mr. Suresh Kumr Choudhury, Advocate
                                                             (for O.P. No.2)
          CORAM:
                JUSTICE K.R. MOHAPATRA
                JUSTICE SAVITRI RATHO

                                         ORDER

11.08.2025 Order No.

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

2. Petitioner in this writ petition prays for a direction to set aside the judgment dated 10th June, 2024 passed by the learned Commissioner of Endowments, Odisha, Bhubaneswar in R.C. No. 02 of 2022 under Section 9 of the Odisha Hindu Religious Endowments Act, 1951.

3. The matter was listed on 20th June, 2025 on which date Mr. Suresh Kumar Choudhury, learned counsel for the Opposite Party No. 2 placed on record the memorandum of taking over possession of the premises in question pursuant to the judgment under Annexure-3.

4. Today, Mr. S.S.K. Nayak, learned counsel for the Petitioner on instruction submits that the possession of the premises in question has already been taken over by the Trust, pursuant to the impugned judgment under Annexure-3. Accordingly, the Writ Petition has become infructuous.

5. In view of such submission made by Mr. Nayak, learned counsel for the Petitioner, the Writ Petition is disposed of as infructuous.

6. Interim order dated 6th February, 2025 passed in I.A. No. 169 of 2025 stands vacated.

(K.R. Mohapatra) Judge

(Savitri Ratho) Judge

Sukanta

Signed by: SUKANTA KUMAR BEHERA Designation: Senior Stenographer

Location: Orissa High Court, Cuttack Date: 12-Aug-2025 16:56:56