Orissa High Court
Lutheran Mahila Samity vs State Of Odisha & Others .... Opposite ... on 1 December, 2023
Author: R.K. Pattanaik
Bench: R.K. Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.37883 of 2023
Lutheran Mahila Samity .... Petitioner
Ms. Deepali Mahapatra, Advocate
-Versus-
State of Odisha & Others .... Opposite Parties
Mr. J.P. Patra, ASC
CORAM:
MR. JUSTICE R.K. PATTANAIK
ORDER
01.12.2023 Order No.
01. 1. Necessary correction in the cause title of the writ petition with regard to the designation of opposite party No.4 is hereby allowed on the prayer of learned counsel for the petitioner.
2. Heard. Ms. Mahapatra, learned counsel for the petitioner.
3. Instant writ petition is filed by the petitioner for a direction to opposite party No.3 to approve constitution of the society and quash the impugned order dated 12th July, 2023 vide Annexure-9 on the grounds stated therein.
4. Ms. Mahapatra, learned counsel for the petitioner submits that the society has been formed and was sent to opposite party No.3 for approval which has been denied on the ground of absence of jurisdiction which is otherwise permissible as per Section 4 of the Societies Registration Act and Rules made thereunder.
5. Considering the above submission, the Court is inclined to have the response of the opposite parties and particularly, opposite Page 1 of 2 party No.3 and accordingly, Mr. Patra, learned ASC for the State is requested to take instructions and reply back.
6. List on 12th December, 2023.
(R.K. Pattanaik) Judge Tudu Signature Not Verified Digitally Signed Signed by: THAKURDAS TUDU Page 2 of 2 Designation: Sr. Stenographer Reason: Authentication Location: OHC,CTC Date: 04-Dec-2023 11:00:15