Orissa High Court
Narayan Mallick @ Narendra vs Lord Sri Jagannath Mahaprabhu on 14 December, 2022
Author: D.Dash
Bench: D.Dash
IN THE HIGH COURT OF ORISSA AT CUTTACK
RSA No.117 of 2022
Narayan Mallick @ Narendra .... Appellant
Kumar Mallick
-versus-
Lord Sri Jagannath Mahaprabhu .... Respondent
CORAM:
MR. JUSTICE D.DASH
ORDER
14.12.2022 Order No.
05. 1. This matter is taken up through hybrid arrangement (virtual/physical) mode.
2. Heard Mr.N.P.Parija, learned counsel for the Appellant and Mr.J.K.Mohanty, learned counsel for the Respondent.
3. The Appeal is admitted to answer the following substantial question of law:-
"Whether Sri Basanta Kumar Das has the legal standing to represent "Lord Sri Jagannath Mahaprabhu" claiming to be the Marfatdar and whether the Courts below have erred in not answering this issue with reference to the provisions contained in the Jagannath Temple Act, 1954 and thereby, have fallen in error by entertaining the suit and granting the reliefs as prayed for."
3. Issue notice to the Respondent. Since Mr.J.K.Mohanty, learned counsel already entered appearance on behalf of the Page 1 of 2 // 2 // Respondent, no notice be issued. One extra copy of the Memorandum of Appeal be served on him within three days.
4. List this matter on 02.02.2023 for final hearing.
In the meantime, the digitized copy of the LCR be called for.
(D. Dash), Judge Basu Page 2 of 2