YEDLA NARASIMHULU Vs. COMMISSIONER OF ENDOWMENTS

JUDGEMENT

(1.) AS all the aforementioned writ petitions involve similar question of law and fact, they were heard together and are being disposed of by this common Judgment.

(2.) LAND measuring Ac. 6.693 in nineteen different plots situated in mouza Krushna Chandrapur under Khata No. 651 in the District of Gajapati belonged to Shree Radhakanta Mahaprabhu Bije Bada Radhakanta Math of Parallakhemundi. The said deity Shree Shree Radhakanta Mahaprabhu being a public deity, for sale of the above properties for the benefit of the deity, an application under Section 19 of the Orissa Hindu Religious Endowments Act, 1951 (hereinafter referred to as 'the Act') was made by the Executive Officer before the Commissioner of Hindu Religious Endowments, Orissa, Bhubaneswar and the said application was registered as O.A. No. 111 of 1998(II). By order dated 8.8.2001 under Annexure -1, the Commissioner of Endowments after causing an enquiry allowed the petition granting permission for sale of the aforementioned land subject to the following conditions:

(3.) W .P.(C) No. 6044 of 2003 has been filed by one Sri Yedla Narsimhulu. Prayer in the said writ petition has been made for quashing the process of auction sale conducted by opposite party No. 3 therein i.e., Executive Officer of Shree Shree Radhakanta Mahaprabhu and for setting aside the sale deeds under Annexure -2 series which were executed in favour of the opposite parties 4 to 7 in the said writ petition.