Sri Madanmohan Jew vs State Of Odisha And Others .... Opp. ...
2026 Latest Caselaw 2584 Ori

Orissa High Court

Sri Madanmohan Jew vs State Of Odisha And Others .... Opp. ... on 18 March, 2026

Author: K.R. Mohapatra

Bench: K.R. Mohapatra

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C). NO.3718 OF 2026

                 Sri Madanmohan Jew, Sri Jaganath      ....             Petitioner
                 Jew Trust Board, Chauliaganj, Cuttack

                                                Ms. Sujata Jena, Senior Advocate
                                being assisted by Mr. Abhilash Mishra, Advocate
                                           -versus-
                 State of Odisha and others                  ....     Opp. Parties
                                                         Mr. Swayambhu Mishra,
                                                      Additional Standing Counsel
                                           Mr. Lalit Kumar Maharana, Advocate
                                            (for Commissioner of Endowments)
                           CORAM:
                           JUSTICE K.R. MOHAPATRA
                           JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

18.03.2026 Order No.

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

2. Mr. Maharana, learned counsel for the Commissioner of Endowments submits that he has called for the Report No.247 dated 10th September, 2024 received from the Inspector of Endowments, Jagatsinghpur I/C D.I.E., Cuttack, which finds reference in Annexure-8.

3. Mr. Mishra, learned Additional Standing Counsel also prays for an adjournment to place on record the complete instruction on the basis of which Annexure-9 was issued by the Tahasildar Sadar, Cuttack.

4. Ms. Jena, learned Senior Advocate appearing for the Petitioner submits that there were 22 Nos. of shop rooms over the land on which, the new shop rooms are being constructed with the permission of the Additional Assistant Commissioner of Endowments, Cuttack. She, further, submits that the daily

nitikanti of the Deity in question depends upon the income from the shop rooms. Thus, by issuing letter under Annexure-9, the Tahasildar Sadar, Cuttack has deprived the Petitioner-Deity from its legitimate income.

5. Taking note of the submissions made by the learned counsel for the parties, this Court directs Mr. Maharana, learned counsel for the Commissioner of Endowments as well as Mr. Mishra, learned Additional Standing Counsel to take complete instruction within a short time.

6. Put up this matter on 23rd April, 2026.

(K.R. Mohapatra) Judge

(S.K. Mishra) Judge Kanhu

Location: High Court of Orissa, Cuttack. Date: 19-Mar-2026 15:31:07