PRATAP MOHANTY Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) Mr. Choudhury, learned advocate appears on behalf of petitioners and submits, impugned is order dtd. 13/1/2023 made by Additional Assistant Commissioner Endowments. The authority having directed inquiry, proceeded to pass impugned order dtd. 14/2/2023 appointing opposite party no.6 as Interim Managing Trustee of the institution. He submits, there are allegations against the person. That is why enquiry was sought by his client.

(2.) Mr. Mohanty, learned advocate appears on behalf of, inter alia, opposite party no.6 and submits, the enquiry already stood conducted by the Commissioner. His client has duly been appointed in exercise of power under Sec. 7 in Odisha Hindu Religious Endowments Act, 1951.

(3.) Mr. Nath, learned advocate appears on behalf of the Commissioner and submits, the power is there under Sec. 7, for appointment of interim trustee / trust board. It is a temporary arrangement till there is appointment of the trust board. Mr. Sharma, learned advocate, Additional Government Advocate appears on behalf of State.