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Orissa High Court
Manas Ranjan Dehury vs State Of Odisha And Others .... Opp. ... on 6 February, 2026
Bench: K.R. Mohapatra, Savitri Ratho
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 09-Feb-2026 13:39:03
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C).NO.15991 OF 2025
Manas Ranjan Dehury .... Petitioner
None
-versus-
State of Odisha and others .... Opp. Parties
Mr. Siba Narayan Biswal,
Additional Standing Counsel
(For Opp. Party No.1)
Ms. Pratyusha Naidu, Advocate
(For Opp. Party Nos.2 and 3)
Mr. Pratap Chandra Mishra, Advocate
(For Opp. Party No.4)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SAVITRI RATHO
ORDER
Order No. 06.02.2026
09. I.A. NO.1543 OF 2026
1. This matter is taken up through hybrid mode.
2. None appears for the Petitioner at the time of call.
3. This application has been filed by Opposite Party No.4-The
Executive Officer, Maa Tarnini Thakurani Temple Trust, Ghatgaon
in the district of Keonjhar to implement the order dated 10th
November, 2025, by which, the Writ Petition was disposed of with
a direction as under:
"13. This Court, as a purely temporary measure and
without prejudice to the rights and contentions of any of the
parties to the case, disposes of the writ petition with a
direction that till an arrangement is made pursuant to the
Designation: JUNIOR STENOGRAPHER
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 09-Feb-2026 13:39:03
Memo No.632 dated 23rd May, 2025 issued by the
Additional Assistant Commissioner of Endowment,
Sambalpur, the Petitioner shall continue to prepare the
Arnna Bhoga Prasad and utilize the Arnna Bhoga
Prasadalaya to provide the same to the devotees on the
terms and conditions so prevailing before 1 June, 2025,
under supervision of the Executive Officer of Maa Tarini
Thakurani.
14. Needless to say that the Petitioner shall be allowed
to operate as above on payment of outstanding dues to the
Temple Trust Board, if any, pending as well as current
dues. It is made clear that the Petitioner shall handover the
Arnna Bhog Prasadalaya and Rosa Ghara to the person in
favour of whom the fresh agreement is executed,
immediately."
4. Mr. Mishra, learned counsel for Opposite Party No.4 and
Ms. Naidu, learned counsel for Opposite Party Nos.2 and 3 submit
that the Writ Petitioner is neither paying the outstanding dues to the
Temple Trust Board nor the current dues. He is forcibly occupying
the Arnna Prasadalaya and Rosa Ghara of the Temple. It is further
submitted by them that a fresh agreement has already been signed
with the successful bidder of the Arnna Prasadalaya and Rosa
Ghara. Thus, a stringent action may be taken against the Petitioner
to implement the order dated 10th November, 2025 passed in the
Writ Petition.
5. Mr. Mishra, learned counsel for Opposite Party No.4 further
submits that learned counsel for the Petitioner in the Writ Petition is
not accepting the IA. He undertakes to file a memo in that regard.
6. The Opposite Party No.4 shall take out notice of the IA on
the Writ Petitioner by speed post with AD requisites, for which
shall be filed by 7th February, 2026.
7. Put up this matter on 13th March, 2026 along with tracking
report of Postal Department.
Designation: JUNIOR STENOGRAPHER
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 09-Feb-2026 13:39:03
8. It is made clear that pendency of the IA shall not preclude
the Statutory Authorities to take action in accordance with law.
(K.R. Mohapatra)
Judge
(Savitri Ratho)
Rojalin Judge
