Orissa High Court
Sri Sri Sidha Bhairavi Bije vs Commissioner Of Endowments on 9 December, 2024
Bench: K.R. Mohapatra, V. Narasingh
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 10-Dec-2024 10:26:08
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). NO.20809 OF 2021
Sri Sri Sidha Bhairavi Bije .... Petitioners
Mr. Prafulla Kumar Rath, Senior Advocate
being assisted by Ms. Sradha Das, Advocate
-versus-
Commissioner of Endowments, Odisha, .... Opp. Parties
Bhubaneswar and others
Mr. P.K. Sahoo,
Additional Standing Counsel
Ms. Pratyusha Naidu, Advocate
(For Commissioner of Endowments)
Ms. Deepali Mahapatra, Advocate
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE V. NARASINGH
ORDER
Order No. 09.12.2024
12. IA No.10505 OF 2021 & W.P.(C). No.20809 of 2021
1. This matter is taken up through hybrid mode.
2. This is an application filed by the Opposite Party No.5 to vacate the interim order dated 27th July, 2021 and permit him to renovate the temple subject to any right and contention raised in different proceedings.
3. Upon hearing learned counsel for the parties, this Court, vide order dated 2nd December, 2024, passed the following order:
"3. Put up this matter on 9th December, along with all the connected matters.
4. Affidavit shall be filed in the meantime serving copy thereof on learned counsel for the Petitioner and rest of the opposite Parties.
5. Interim order dated 23rd July, 2021 passed in IA No.9581 of 2021 shall continue till the next date."Page 1 of 2 Signature Not Verified Digitally Signed Signed by: ROJALIN NAYAK
Designation: JUNIOR STENOGRAPHER Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 10-Dec-2024 10:26:08
4. Accordingly, an affidavit has been filed by learned Commissioner of Endowments, Odisha, Bhubaneswar on 7th December, 2024, which is taken on record. Copy of the same has been served on learned counsel for the parties.
5. Upon hearing learned counsel for the parties, this Court feels that adjudication of the IA would require hearing of the writ petition on merit.
6. In that view of the matter, this Court directs learned counsel for the parties to come ready on the next date for final hearing of the writ petition.
7. Put up this matter on 13th January, 2025 along with connected matters.
8. An endeavour shall be made on the said date for final disposal of the writ petition.
9. Interim order dated 23rd July, 2021 passed in IA No.9581 of 2021 shall continue till the next date.
(K.R. Mohapatra)
Judge
(V. Narasingh)
Rojalin Judge
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