LAMBODAR BEHERA Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Behera, learned advocate appears on behalf of petitioner and submits, by inadvertent error, the appeal to be preferred was styled as writ petition. Application for condonation of delay and leave to file appeal without the certified copy have been filed. Subsequently, application being I.A. no.16146 of 2022 for change of nomenclature was also filed. Ms. Naidu, learned advocate appears on behalf of the Commissioner.

(2.) We find judgment dtd. 30/6/2022 was made on appeal preferred by petitioner. In sub-sec. (2) in sec. 44 of Odisha Hindu Religious Endowments Act, 1951 provides for appeal to the High Court. Assignment for such appeal is with the single Bench.

(3.) The writ petition along with all applications are released from the list to be placed before the Bench having assignment.