Uma Sankar Sahu & Others vs Premalata Sahu & Others .... Opp. ...
2025 Latest Caselaw 2287 Ori

Orissa High Court

Uma Sankar Sahu & Others vs Premalata Sahu & Others .... Opp. ... on 9 January, 2025

Bench: K.R. Mohapatra, V. Narasingh

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                  W.P.(C) No. 17098 OF 2023

                 Uma Sankar Sahu & others                 ....        Petitioners
                                                 Mr. Pradip Kumar Mohanty,
                                                              Sr. Advocate
                                           -versus-

                 Premalata Sahu & others                  ....     Opp. Parties
                                              Mr. Gopinath Mishra, Advocate
                                                        For O.Ps.1(a) to 1(c)

                                               Ms. Pratyusa Naidu, Advocate
                                                                   for O.P.3

                                            Mr. Gopal Prasad Jena, Advocate
                                                                   For O.P.6

                                                  Mr. Ajodhya Ranjan Dash,
                                            Additional Government Advocate

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

Order No. 09.01.2025 W.P.(C) No. 17098 OF 2023 & I.A.No.9375 OF 2024

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

2. The petitioners in this writ petition seek to assail the judgment dated 15.04.2023 passed by the Commissioner of Endowment, Odisha, Bhubaneswar, Opposite Party No.3 in O.A. No.34 of 2020 allowing the application under Section 19-A of the Orissa Hindu Religious Endowment Act permitting Opposite Party Nos.1(a) to 1(c) to alienate the

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property of the deity, Sri Radhakrushna Lalita Mahaprabhu Bije Sata Kutuni in the district of Ganjam.

3. It is stated at the Bar that the relief claimed in this writ petition is dependent on the disposal of M.S.A. No.11 of 2005 filed by Pradip Kumar Sahu (applicant in I.A. No.9375 of 2024 filed for intervention) and M.S.A. No.3 of 2023 filed by the present petitioner and both the M.S.As. are pending before this Court for adjudication.

4. In that view of the matter, no fruitful purpose will be served by keeping this matter pending till disposal of the aforesaid M.S.As.

5. Accordingly, the writ petition is disposed of granting liberty to the petitioner to move this Court again if any cause of action still survives after disposal of M.S.A. Nos.11 of 2005 & 3 of 2023.

6. I.A. No.9375 of 2024 along with other Interim Applications is also disposed of accordingly.

                                                                      (K.R. Mohapatra)
                                                                           Judge



                                                                       (V. Narasingh)
     M.K.Rout                                                              Judge

Designation: A.R.-cum-Sr. Secretary