M. ASISH RAO Vs. STATE OF ODISHA

JUDGEMENT

(1.) Mr. Sahu, learned advocate appears on behalf of petitioner and submits, impugned is letter dtd. 15/9/2022 addressed by Member of Legislative Assembly (MLA) to the Hon"ble Minister in-charge of, inter alia, law, on subject regarding formation of Trust Board/Interim Trust Board of the institution, requesting names of persons mentioned therein be inducted as members. He submits, provision in sec. 7 of Odisha Hindu Religious Endowments Act, 1951 do not include as powers or duty of the Commissioner, to obtain names of members to be appointed as interim trustees. There should be interference in striking down in letter.

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

(3.) Mr. Nath, learned advocate appears on behalf of the Commissioner and submits, appointment of interim trustees and members of Trust Board are covered respectively by Sec. 7 and 27 in the Act. All his client has done is to request the Additional Assistant Commissioner of Endowments regarding background of the persons suggested by the MLA.