Birabar Sahoo vs Sri Jagamohan Jew
2025 Latest Caselaw 4726 Ori

Orissa High Court

Birabar Sahoo vs Sri Jagamohan Jew on 6 March, 2025

Bench: B. P. Routray, Chittaranjan Dash

Signature Not Verified
Digitally Signed
Signed by: MANAS KUMAR PANDA
Designation: Personal Assistant
Reason: Authentication
Location: OHC, Cuttack
Date: 07-Mar-2025 14:18:51




                                  IN THE HIGH COURT OF ORISSA AT CUTTACK

                                                  WP(C) No.6998 of 2019
                           Birabar Sahoo                            ....         Petitioner
                                                              Mr. M.K. Mohanty, Advocate
                                                       -versus-
                           Sri Jagamohan Jew, Bije Bhuban,
                           Dhenkanal, represented through the
                           Executive Officer, Debottar and Others .... Opposite Parties
                                                      Ms. P. Naidu, counsel for Endowments

                                      CORAM:
                                      JUSTICE B. P. ROUTRAY
                                      JUSTICE CHITTARANJAN DASH
                                                      ORDER

6.3.2025 Order No.

03. 1. Heard Mr. M.K. Mohanty, learned counsel for the Petitioner and Ms. P. Naidu, learned counsel for Endowment Authorities.

2. The Petitioner is directed to serve a copy of the brief on Ms. Naidu within two days. Name of Ms. Naidu may be reflected in the cause list as well as on the brief.

3. Petitioner challenges the impugned judgment of the Commissioner of Endowments, Odisha dated 7th May, 2012 under Annexure-4. It is the contention of the Petitioner that he had purchased the land, i.e. Plot No.3031 on 15th January, 1980 from the vendor who purchased the land from the Marfatdar. It is also contended that since the institution was not indexed at the time of sale of the land, the provisions of Endowment Act requiring permission of the authority is not applicable.

Designation: Personal Assistant

4. Mr. Mohanty seeks time to satisfy the court on his contentions.

5. List the matter on 16th April, 2025.

(B.P. Routray) Judge

(Chittaranjan Dash) Judge M.K.Panda