PIL Case Details

This PIL challenges the illegal recording of the lands of Lord Shri Jagannath MahaprabhuBije, Puri in the name of Lodging House Fund Committee, through the correction of the Record of Rights and the subsequent transfer of the said land through sale by Collector, Puri. The PIL alleges that the Collector has blatantly abused his statutory powers to commit fraud on the properties of Lord Shri Jagannath, through sham transactions that sold this land. As a consequence, devotees are being deprived of cheap accommodation in the BagalaDharmasala. Further, the petitioner contends that t he ownership of land with the private parsons would frustrate the object and purpose of a dharmsala whose exclusive right, title and ownership was vested with Lord Shri Jagannath.