DEBA PRASAD NAYAK Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Pal, learned advocate appears on behalf of petitioner and submits, impugned is order dtd. 14/9/2021 of Assistant Commissioner of Endowments appointing members of Non-Hereditary Trust Board in relation to Sri Sanischar Mahagraha Temple. He draws attention to notice signed on 15/5/2021 initiating procedure mandated under sec. 27 in Odisha Hindu Religious Endowments Act, 1951. He submits further, the notice could not have been made as it was during period of lockdown occasioned by COVID-19. He refers to order dtd. 1/5/2021 to demonstrate that there was complete lockdown in the State from 1/5/2021 to 5:00 a.m. on 19/5/2021. Hence, there was no notice.

(2.) Ms. Naidu, learned advocate appears on behalf of opposite party no.2 and draws attention to report dtd. 8/6/2020 on subject of suggestion of members for Trust Board of the institution. In the report the list of persons suggested for appointment as Non-Hereditary Trustees, petitioner's name is at serial no.9.

(3.) Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State.