Smt Yashvanti Devi vs State Of U.P. And 3 Others
2023 Latest Caselaw 10100 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 1697 of 2023
 

 
Petitioner :- Smt Yashvanti Devi
 
Respondent :- State Of U.P. And 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Yadav
 
Counsel for Respondent :- C.S.C.,Prem Prakash Yadav
 

 
Hon'ble Vikas Budhwar,J.

In Re: Civil Misc. Amendment Application No. 3 of 2023.

By means of the present amendment application, amendment is being sought in paragraph five of the writ petition, whereby in the second line of the said paragraph, the word 'Chitawar Partham' is sought be incorporated in place of 'Hitawar Pancham'.

Since, there is no opposition to the amendment application and it will not change the nature of the reliefs and the pleadings setforth, consequently, the amendment application is allowed.

In Re: Civil Misc. Correction Application No. 2 of 2023.

Since, amendment application has been allowed, whereby in the second line of the fifth paragraph, in place of 'Hitawar Pancham', the word 'Chitawar Partham' has been incorporated, thus, the correction application is allowed.

Thus, in the third line of the second paragraph of the judgment and order dated 9.2.2023, the word appearing 'Hitawar Pancham' is deleted and its place 'Chitawar Partham' is incorporated.

Subject to the above, the correction application is allowed.

This correction shall form part of the earlier order dated 9.2.2023.

Order Date :- 5.4.2023

CS/-