Orissa High Court
Pramod Sahoo And Another vs State Of Odisha And Others .... Opp. ... on 28 October, 2024
Bench: K.R. Mohapatra, V. Narasingh
Signature Not Verified
Digitally Signed
Signed by: ROJALIN NAYAK
Designation: Junior Stenographer
Reason: Authentication
Location: HIGH COURT OF ORISSA, CUTTACK
Date: 29-Oct-2024 12:39:49
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C). NO.2170 OF 2016
Pramod Sahoo and another .... Petitioners
Mr. Suresh Kumar Choudhury, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. Amit Kumar Nath, Advocate
(For Commissioner of Endowments)
CORAM:
JUSTICE K.R. MOHAPATRA
JUSTICE V. NARASINGH
ORDER
Order No. 28.10.2024
06. 1. This matter is taken up through hybrid mode.
2. Petitioners in this writ petition seek to assail the order dated 8th September, 2015 (Annexure-1) passed by the Additional Commissioner of Endowments, Cuttack recommending the names of constitution of non-hereditary Trust Board in respect of Sri Sri Sidha Hanuman Jew Temple at Sana Thakana in the district Cuttack.
3. Mr. Choudhury, learned counsel for the Petitioners submits that due to efflux of time, the matter has become infructuous.
4. Mr. Nath, learned counsel for Commissioner of Endowments does not have any objection to the same.
5. Hence, this writ petition is disposed of as infructuous.
(K.R. Mohapatra)
Judge
(V. Narasingh)
Rojalin Judge
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