As per case facts, Plaintiff sought title and injunction over properties claimed via father's 1967 purchase from a deity's Marfatdar. Defendant No.1 gifted same land to a school in 2013. ... Trial court ruled for Plaintiff. First appellate court dismissed the suit, citing non-joinder of deities and the school, and lack of Endowment Commissioner's permission for alienation, arguing deities were public. The question arose whether the first appellate court was justified in dismissing the suit due to non-joinder of the school and lack of permission under Section 19 of the Orissa Hindu Religious Endowment Act, when parties claimed family deities. Finally, the High Court found the deities public, requiring permission, and confirmed non-joinder of necessary parties (deities and school), affirming the dismissal of the suit. The second appeal lacked merit.