ANIL KUMAR DAS ALIAS ANANTA Vs. COMMISSIONER HINDU

JUDGEMENT

(1.) THE present writ petition is filed by one Anil Kumar Das alias Ananta Charan Ramanuja Das claiming to be Chela of Late Raghunath Ramanuja Das and asking for the following reliefs :

(2.) IN fact, the petitioner has challenged the order made by the Commissioner of Endowments, Orissa, in O.A. No. 155 of 1988 Under Section 30( 1) of Orissa Hindu Religious Endowments Act, 1951. Copy of the impugned order is Annexure -5 to the writ petition. It transpires from the impugned order that the petitioner claims to be the Chela of Late Mahanta Raghunath Ramanuja Das and to be recognised as the sole successor to the office of his Late Guru Mahant Raghunath Ramanuja Das in the religious institution of Sri Sri Raghunath Swamy and Sri Hanuman Bije at Subarnapur, Tahasil Chikiti, Dist. Ganjam.

(3.) IT is further placed on record that admittedly one Parankush Das was the hereditary trustee who claimed to be the grand Guru of the petitioner. The learned Endowment Commissioner has denominated the original will of Raghunath Ramanuja Das since the nomination was doubted and it is concluded by the learned Endowment Commissioner that the petitioner having failed for the reasons stated above to establish that he was the legal heir in respect of the office of the hereditary trustee, was not entitled to succeed as he could not be said to be the next in the line of succession. The objection filed by Anil Kumar Das for recognition as the sole successor to the office of the head of the institution has failed.