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.22784 OF 2025
Sri Sri Jagannath Temple Trust, .... Petitioners
Rourkela and Another
Mr. Ashok Kumar Sarangi, 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)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 09.02.2026
07. 1. This matter is taken up through hybrid mode.
2. Mr. Sarangi, learned counsel for the Petitioners submits that he has not received any copy of the counter affidavit filed by the learned Additional Assistant Commissioner of Endowments, Sambalpur.
3. Let the copy of the counter affidavit be served on Mr. Sarangi, learned counsel for the Petitioners within a period of seven days.
4. Put up this matter along with W.P.(C) No.33885 of 2025 on the date fixed.
(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 Page 1 of 1