Orissa High Court
Dillip Kumar Baral vs State Of Odisha And Others .... Opposite ... on 15 March, 2022
Author: R.K.Pattanaik
Bench: R.K.Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.4797 of 2022
Dillip Kumar Baral .... Petitioner
Mr. A.K. Mohapatra, Advocate
-versus-
State of Odisha and others .... Opposite Parties
Mr. D.K. Mohanty, AGA
CORAM:
THE CHIEF JUSTICE
JUSTICE R.K.PATTANAIK
ORDER
Order No. 15.03.2022 W.P.(C) No.4797 of 2022 & I.A. No.2342 of 2022
01. 1. Issue notice. Mr. Mohanty accepts notice on behalf of Opposite Parties 1, 2 and 5. Adequate number of copies of the writ petition be served on him within three days.
2. Notice be issued to Opposite Parties 3, 4, 6 and 7 by registered Speed Post with A.D. making it returnable on the next date. Requisites for which shall be filed within three working days. Tracking report be placed on record.
3. Replies be filed within four weeks of service of notice. Rejoinder thereto, if any, be filed before the next date.
4. It is directed that all actions taken pursuant to the amended Section 16 (2) of the Shree Jagannath Temple Act,1954 would be subject to the outcome of the present petition.
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5. The counter affidavit filed by Opposite Parties will specifically indicate the details of the transactions entered into pursuant to the amended section.
6. List on 17th May, 2022.
(Dr. S. Muralidhar) Chief Justice (R.K. Pattanaik) Judge KC Bisoi Page 2 of 2