MANMOHAN ROUT Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Mishra, learned advocate appears on behalf of applicants, who were opposite party nos. 10 and 12 in the writ petition. He submits, the writ petition stood disposed of upon it being moved on 22/2/2023. His clients had no opportunity to know of it and, therefore, were not heard.

(2.) He submits on self-same cause in the writ petition there is pending for consideration revision case no.1 of 2022 under Sec. 9 of Odisha Hindu Religious Endowments Act, 1951. In the case, writ petitioner is opposite party no.2. That revision case is due to be heard today at 2.00 P.M.

(3.) Mr. Suhail, learned advocate virtually appears on behalf of writ petitioner and submits, his client is opposite party no.2 in the revision case.