Section 6(2) in The Puri Shri Jagannath Temple (Administration) Act, 1952
(2)On receipt of the objections the said District Judge or any other judicial Officer not being below the rank of a District Judge specially appointed by the State Government in that behalf and to whom the objections may be transferred by the said District Judge shall, after considering the said objections in the prescribed manner, dismissed the same or direct such modifications in the record as he may deem fit, and the orders so made shall not be challenged in any Court of law.
