Orissa High Court
Sri Sri Jagannath Temple Trust vs State Of Odisha And Others .... Opp. ... on 9 February, 2026
Author: K.R. Mohapatra
Bench: K.R. Mohapatra
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.33885 OF 2025
Sri Sri Jagannath Temple Trust, .... Petitioners
Sundargarh and Another
Mr. Avijit Patnaik, Advocate
-versus-
State of Odisha and Others .... Opp. Parties
Mr. Swayambhu Mishra,
Additional Standing Counsel
Mr.Pratyusha Naidu, Advocate
(for Commissioner of Endowments)
(for O.P. Nos.2 and 3)
Mr. Pratap Chandra Mishra, Advocate for O.P. No.7
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 09.02.2026
04. 1. This matter is taken up through hybrid mode.
2. Mr. Patnaik, learned counsel for the Petitioners prays for an adjournment to take instruction as to whether any application under Section 29 of the Odisha Hindu Religious Endowments Act, 1951 has been filed alleging disqualification of any member of the Non- Hereditary Trust Board or not.
3. Put up this matter on 23rd March, 2026 along with W.P.(C) No.22784 of 2025.
3.1. Instruction, if any, shall be obtained by that date positively.
(K.R. Mohapatra)
Signature Not Verified Judge
Digitally Signed
Signed by: HIMANSU SEKHAR DASH
Reason: Authentication
Location: OHC (S.K. Mishra)
Date: 10-Feb-2026 17:41:34
Judge
Himansu
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