- (1.) This Court on 22nd January, 2015, apart from dealing with various facets, has directed as follows: "Presently, we shall advert to issue no.(v). On a query being made, learned senior counsel, submitted that the suit was constituted in the year 1991 in respect of 0.7405 acres claiming right, title and interest and other reliefs and the income received from the property situated on that area is regularly audited by a statutory auditor. In our considered opinion, there has to be audit for the purpose of verification to shat we can eventually be satisfied. Considering the facts and circumstances in entirety, we direct that the accounts in respect of "Kalyan Mandap" and 23 shops standing on the disputed area (suit area 0.705 acres) be made by the Accountant General of Orissa at Bhubaneswar. The said exercise shall be completed within a period of six weeks. The report of the Accountant General shall be placed before this Court. The Registrar (Judicial) shall send a copy of the order passed today to the Accountant General of Orissa at Bhubaneswar by fax/e -mail and regular post forthwith so that he can take steps in promptitude."
(2.) In pursuance of the aforesaid order, the Accountant General of the State of Odisha, Bhubaneswar, has submitted his report in a sealed cover.
(3.) It is submitted by Mr. Gopal Subramanium, learned senior counsel appearing for the petitioner that he must be granted an opportunity to look at the report and file an objection duly certified by a competent authority, including an Auditor or a Chartered Accountant. Learned counsel appearing for the Accountant General, Odisha, undertakes to serve a copy of the report in course of the day. A copy of the report shall also be served on Mr. Ashok Panigrahi, learned counsel appearing for the State of Odisha.;