Orissa High Court
Ashutosh Prasad Mohanty vs State Of Odisha And Others ... Opposite ... on 23 October, 2024
Bench: K.R. Mohapatra, V. Narasingh
Signature Not Verified
Digitally Signed
Signed by: SASANKA SEKHAR SATAPATHY
Reason: Authentication
Location: HIGH COURT OF ORISSA CUTTACK
Date: 23-Oct-2024 19:20:13
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 13733 of 2021
Ashutosh Prasad Mohanty ... Petitioner
Mr. Anup Kumar Bose, Advocate
-versus-
State of Odisha and others ... Opposite Parties
Miss Pratyusha Naidu, Advocate
(For Opposite Party Nos.2 and 3)
Mr. Amiya Kumar Mishra, Advocate
(For Opposite Party Nos.4 to 15, 17 and 18)
CORAM:
MR. JUSTICE K.R. MOHAPATRA
MR. JUSTICE V. NARASINGH
ORDER
Order No. 23.10.2024
3. 1. This matter is taken up through hybrid mode.
2. Petitioner in this writ petition seeks to assail constitution of Non-Hereditary Trust Board (for short, 'the Board') in respect of Chandimata Temple at Chandikhol in the district Jajpur.
3. Mr. Bose, learned counsel for the Petitioner submits that in the meantime the term of the Board has expired. Therefore, the writ petition has become infructuous.
3.1 He, however, submits that steps for constitution of new Board has not been taken, as yet.
4. In view of the above, the writ petition is disposed of as infructuous. The Petitioner is at liberty to raise his grievance before Page 1 of 2 Signature Not Verified Digitally Signed Signed by: SASANKA SEKHAR SATAPATHY Reason: Authentication Location: HIGH COURT OF ORISSA CUTTACK Date: 23-Oct-2024 19:20:13 // 2 // the Additional Assistant Commissioner of Endowments, Cuttack for redressal.
(K.R. Mohapatra) Judge s.s.satapathy (V. Narasingh) Judge Page 2 of 2