RAGHUNATH GOCHHIKAR Vs. ODISHA INFORMATION COMMISSION AND ORS.

JUDGEMENT

(1.) This writ application has been filed by the present petitioner for quashing the order dated 17.11.2014 of the learned Odisha Information Commission passed under Annexure -8. The petitioner has further prayed for a direction to the opposite party Nos. 1 to 3 to forthwith collect the copy of the resolution dated 11.6.2013 from the Pratihari Nijoga Palia Committee and supply the same to the petitioner.

(2.) The facts leading to the present writ application are as follows;

(3.) Mr. B.S. Tripathy -I, learned counsel for the petitioner argued that under the Jagannath Temple Act, 1955 for short, "the Temple Act". Pratihari Nijoga Palia Committee was obliged to furnish the copy of its resolution to the Temple Administration as well as to the Government and if Pratihari Nijoga Committee has not furnished the copy of the resolution asked for by the petitioner, the Chief Administrator in exercise of powers under Sec. 21(2)(j) of "the Temple Act", should have directed the Pratihari Nijoga Palia Committee to furnish a copy of the resolution dated 11.6.2013 passed by it and accordingly the same should have been supplied to the petitioner. With regard to the legal obligation on Pratihari Nijoga Palia Committee to supply copies of its resolution to Shri Jagannath Temple Managing Committee, Mr. Tripathy, learned counsel for the petitioner took this Court through various provisions of "the Temple Act" like Sub -Clauses -(a),(a -1),(d -1) of Sub -Section -1 of Section -4, Section -11, Section -13, Sub -Sections -(1) and (10) of Section -15, Section -15 -B, Sub -Clauses -(i) and (j) of Sub -Section -(2) of Section -21, Section -21 -A and Sec. 34 of "the Temple Act". For ready reference, all the above noted provisions relied on by Mr. Tripathy are quoted hereunder;