ASHOK KUMAR SENAPATI Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Mr. Mishra, learned senior advocate appears on behalf of petitioner and submits, his client is one of the parties in the O.A. case under Sec. 30 in Odisha Hindu Religious Endowments Act, 1951, pending for adjudication. There is dispute, regarding who is to be appointed as hereditary trustee on the permanent vacancy occurred. The Commissioner, without noticing any one, passed administrative order dtd. 1/10/2022 appointing purportedly nominated person to discharge function of hereditary trustee till disposal of the OA case. He submits, the interim order could not be passed without noticing parties in the main case. He relies on order dtd. 21/12/2022 made by this Bench in WP(C) no.32915 of 2022 (Tripati Padhi @ Tripati Das v. Commissioner of Endowments, Odisha and others).

(2.) Mr. Nath, learned advocate appears on behalf of Commissioner and submits, the nominated and other persons have been made parties in the writ petition. They should be noticed.

(3.) Issue notice along with this order on opposite party nos.2 to 9 by registered/speed post with AD. Petitioner will put in requisites.