Orissa High Court
Damodar Khuntia And vs State Of Odisha And .... Opp. Parties on 27 September, 2024
Author: M.S.Sahoo
Bench: M.S.Sahoo
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20128 of 2024
Damodar Khuntia and .... Petitioners
others
Mr. D. Mohapatra along
with Mr. M.R. Pradhan, Advocate
-versus-
State of Odisha and .... Opp. Parties
others Mr. S.N. Nayak,
ASC
CORAM:
JUSTICE M.S.SAHOO
ORDER
27.09.2024 Hybrid Mode Order No.
1. 1. Heard learned counsel for the petitioners and the learned Additional Standing Counsel for opposite party no.1-State. It is submitted by the learned counsel for the petitioners that they are aggrieved by the delay in disposing of the proceeding initiated under Section 15(b) of the Shree Jagannath Temple Act, 1954 which was initiated by the father of the petitioners registered as Misc. Case No.12 of 2016 for correction of entry made in the Record of Right Page 1 of 3 (Satwalipi) regarding rendering of a daily 'seva puja' namely 'Hadapa Nayak Seva No.38 in third Berha, Sl. No.2 that was rendered by Late Bhima Khuntia, after him his successors, Late Kasinath, Kasinath's successors being Jagabandhu since deceased. The petitioners are the sons of Jagabandhu. In the writ petition the petition of the petitioners has been annexed where it has been stated that after death of grandfather of the petitioners who was supposed to be doing the 'seva' somebody else's name has been introduced in the year 1952 i.e. in the name of Shri Managobinda Panda.
2. The writ petition does not disclose regarding the opposite party no.4 how he is related to Managobinda Panda whereas one Shri Narasingh Panda is impleaded as opposite party no.4.
3. It is submitted by the learned counsel for the petitioners that the petitioners have a limited prayer regarding disposal of pending Misc. Case No.12 of 2016.
4. In view of the limited nature of prayer, this Court is not issuing notice at present to the opposite parties no. 2, 3 Page 2 of 3 and 4 and the writ petition is disposed of with the following order.
The authorities (opposite party nos.2 and 3) shall do well to consider the grievance of the petitioners for disposal of the pending Misc. Case No.12 of 2016 wherein notices have been issued as enclosed to the writ petition, after giving opportunity of hearing to all the affected parties, if the proceeding is still pending. The petitioners undertake to produce certified copy of this order and copy of their pending petition along with all other relevant documents before the appropriate authority to do the needful. The petitioners and the parties to the proceeding shall cooperate for disposal of the matter.
5. The writ petition stands disposed of.
(M. S. Sahoo) Judge Signature Not Verified RJ Digitally Signed Signed by: RADHARANI JENA Reason: Authentication Location: OHC Date: 30-Sep-2024 16:54:41 Page 3 of 3