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Orissa High Court
Sri Gopinath Deb Bije vs State Of Odisha And Others .... Opp. ... on 5 February, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
Signature Not Verified
Digitally Signed
Signed by: MADHUSMITA SAHOO
Designation: SENIOR STENOGRAPHER
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 05-Feb-2026 14:02:53
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 33068 OF 2025
Sri Gopinath Deb Bije, Puri .... Petitioner
Ms. Deepali Mahapatra, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Bibekananda Nayak,
Additional Government Advocate
(For Opp. Party No.1)
Ms. Pratyusha Naidu, Advocate
(For Opp. Party Nos.2 & 3)
Mr. Susanta Kumar Dash, Senior Advocate
being assisted by Mr. Sandeep Rath, Advocate
(For Opp. Party Nos. 4 to 16)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 05.02.2026
W.P.(C) No. 33068 OF 2025
& I.A. No.2565 OF 2026
7. 1. This matter is taken up through hybrid mode.
2. Appearance memo of Mr. Dash, learned Senior
Advocate on behalf of Opposite Party Nos.4 to 16 filed in
Court is taken on record.
3. This I.A. has been filed to pass appropriate orders,
more fully, stated in the prayer.
4. A copy of the I.A. is served on Mr. Rath, learned
counsel for Opposite Party Nos.4 to 16 in Court today.
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 05-Feb-2026 14:02:53
5. Objection to the I.A. shall be filed within two weeks
hence, as undertaken, serving copy thereof on learned counsel
for the Petitioner and Ms. Naidu, learned counsel for the
Commissioner of Endowments.
6. Ms. Mahapatra, learned counsel for the Petitioner
submits that although this Court passed an interim order in
I.A. No.20603 of 2025 in the presence of the learned counsel
for the parties, including learned counsel for Opposite Party
Nos.4 to 16, but, on the very same day, Opposite Party Nos.4
to 16 with the help of the concerned Inspector of Endowments
and police personnel, forcibly took over the charge of the
religious institution of Sri Gopinath Deb Bije at Parajapada
Samil, Chilapatna under Satyabadi Police Station in the
district of Puri and its endowments from the Petitioner.
7. Ms. Naidu, learned counsel appearing for the
Commissioner of Endowments submits that immediately after
the interim order was passed, she intimated the same to the
Assistant Law Officer in the office of the Commissioner of
Endowments for necessary action.
8. In view of the above, learned Commissioner of
Endowments, Bhubaneswar is directed to ensure that the
Petitioner is put in charge of the religious institution and its
endowments by 4.00 P.M of 6th February, 2026, if necessary,
taking police assistance and to report compliance to this
Court. The learned Commissioner shall also ensure that the
Petitioner manages the religious institution and its
endowments smoothly.
Designation: SENIOR STENOGRAPHER
Location: High Court of Orissa, Cuttack
Date: 05-Feb-2026 14:02:53
9. Put up this matter on 18th March, 2026.
10. Interim order dated 9th January, 2026 passed in I.A.
No.20603 of 2025 shall continue till the next date.
(K.R. Mohapatra)
Judge
(S.K. Mishra)
ms Judge
