BASANTA KUMAR BHOLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD .

(2.) THE petitioner in the present writ application has sought for quashing Annexure -4, which is an order dated 13.01.2011 passed by the Commissioner of Endowments constituting the interim trust board for Sri Gelabai Thakurani @ Duladei Thakurani Beje, Andarpur at Nayabazar, Cuttack, on the ground that the petitioner was not offered with an opportunity to file any objection before constitution of the said interim trust board. The Commissioner, by the impugned order constituted the interim trust board by exercising the power under Section 7 of the OHRE Act for a period of one year or till constitution of a regular trust board under Section 27 of the said Act, whichever is earlier.

(3.) THE writ petition is accordingly disposed of."