KASHI PRASAD MODI Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Mr. Choudhury, learned advocate appears on behalf of petitioners and submits, impugned is order dtd. 26/8/2022 made by the Commissioner in O.A. no.2 of 2006. Though, impugned order purports to proceed in compliance of order dtd. 19/10/2016 in W.P.(C) no.19245 of 2016 but, in fact, his clients were not heard.

(2.) Ms. Naidu, learned advocate appears on behalf of the Commissioner and Mr. Sharma, learned advocate, Additional Government Advocate, on behalf of State.

(3.) We find disclosed as annexure-4, order dtd. 8/10/2010 made in O.A. no.2 of 2006, under sec. 25 of Orissa Hindu Religious Endowments Act, 1951. However, the writ petition does not disclose aforesaid writ petition in W.P.(C) no.19245 of 2010 or W.P.(C) no.31180 of 2011, disposed of by said order dtd. 19/10/2016.