REETANJALI SAHU Vs. MINISTEWR LAW ODISHA AND ORS.

JUDGEMENT

(1.) This matter is taken up through video conferencing.

(2.) Heard Mr. P.K. Rath, learned counsel for the petitioner and learned Additional Government Advocate.

(3.) The petitioner, in this writ petition challenges the order dtd. 1/3/2019 passed by opposite party no. 1 permitting sale of the Deity's property at a throw away lower price and to proceed with the auction in violation of fair and transparent manner without any reason assigned thereof while dissenting with the judgment dtd. 11/12/2018 passed by the learned Commissioner of Endowments, Odisha, Bhubaneswar in O.A. No. 08 of 2004 under Sec. 19 of the Odisha Hindu Religious Endowments Act, 1951, hereinafter to be referred as the "OHRE Act".