Smt. Sarmeela Yadav vs State Of U.P. And 4 Others
2014 Latest Caselaw 4347 ALL

Citation : 2014 Latest Caselaw 4347 ALL
Judgement Date : 12 August, 2014

Allahabad High Court

Smt. Sarmeela Yadav vs State Of U.P. And 4 Others on 12 August, 2014

Bench: Abhinava Upadhya




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 26
 

 
Case :- WRIT - A No. - 13274 of 2014
 

 
Petitioner :- Smt. Sarmeela Yadav
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Pradeep Kumar Vi
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abhinava Upadhya,J.

(Order on Civil Misc. Correction Application No.261458 of 2014)

This is an application praying for correction in the order dated 4.3.2014.

Learned counsel for the applicant-petitioner submits that Village Sonpipari has wrongly been mentioned in the order dated 4.3.2014 in fact the Village should be 'Purainiha'.

In the prayer portion as well as in the body of the writ petition the petitioner herself has mentioned as 'Sonpipari'. As such, unless the writ petition is amended the order cannot be corrected. On this count earlier application for correction of the said order has been rejected vide order dated 7.8.2014. Again second application has been filed. It is also rejected on the same ground.

Order Date :- 12.8.2014

SKM