Shiv Nath (U/A - 227) vs Sub Divisional Magistrate, ...
2014 Latest Caselaw 195 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- MISC. SINGLE No. - 1644 of 2014
 

 
Petitioner :- Shiv Nath (U/A - 227)
 
Respondent :- Sub Divisional Magistrate, Tanda, Distt.Ambedkar Nagar & Anr
 
Counsel for Petitioner :- Ram Prakash Verma
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 30580 of 2014)

This is an application for correction of the order dated 14.03.2014 supported with an affidavit of petitioner.

Submission of learned counsel for petitioner is that the writ petition was disposed of vide order dated 14.03.2014, but due to typographical error, in paragraphs 3, 5 and 6  'Am Kishor' has been written whereas it should be "Ram Kishor" likewise in the fourth line of paragraph 3, under Section '178' has been written whereas it should be "176".

On due consideration and perusal of the order dated 14.03.2014, the application is allowed. The word 'Am Kishor' occurred in paragraphs 3,5 and 6 of the aforesaid order be read as "Ram Kishor" and the figure '178' occurred in the fourth line of paragraph 3 of the aforesaid order be read as "176".  

Order Date :- 26.3.2014

Vijay