Orissa High Court
Maa Mangala Temple And Kalyan vs Union Of India And Others .... Opposite ... on 7 September, 2022
Author: Arindam Sinha
Bench: Arindam Sinha
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22622 of 2022
(Through hybrid mode)
Maa Mangala Temple and Kalyan .... Petitioners
Mandap Managing Committee
Ganjam and others
Mr. S. P. Mishra, Senior Advocate
-versus-
Union of India and others .... Opposite Parties
Mr. P.K. Parhi, ASGI
Mr. S. B. Panda, CGC
Mr. A.K. Sharma, AGA
CORAM: JUSTICE ARINDAM SINHA
ORDER
07.09.2022 W.P.(C) No.22622 of 2022 and I.A. No.12042 of 2022 Order No.
01. 1. Mr. Mishra, learned senior advocate appears on behalf of petitioners and submits, his client has sought interference with judgment dated 3rd August, 2022, passed by National Green Tribunal (NGT), Eastern Zone Bench, Kolkata. He submits, the 'jalasaya' lost its character on major part of it, since more than 30 years. The Page 1 of 2 // 2 // Government made constructions on the degraded part as also his client, he submits, with contribution from MPLAD fund. While the Tribunal allowed possibility of regularization for the Government, it has directed eviction of his client for restoration of the 'jalasaya'.
2. Mr. Panda, learned advocate, Central Government Counsel appears on behalf of Union of India while Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State. Mr. Sharma submits, opposite party no.18 was complainant before the Tribunal.
3. Issue notice along with this order on opposite party nos.6,7,12,16 and 18 by registered/speed post with A.D. Petitioners will put in requisites.
4. Status-quo be maintained till next date.
5. I.A. is disposed of.
6. List on 28th September, 2022 (Arindam Sinha) Judge Prasant Page 2 of 2