Chandra Mani Chaudhary vs State Of U.P. And 4 Others
2023 Latest Caselaw 10119 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 3575 of 2023
 

 
Petitioner :- Chandra Mani Chaudhary
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Alok Singh,Phool Chandra Singh,Sumitra Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikas Budhwar,J.

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

Though, the present correction application is quite confusing, but looking into the contents of the correction application as well as the instructions and the averments made in the writ petition, the present correction application is being allowed in the following manner:-

1. In the 20th line of the third paragraph of the judgment and order dated 2.3.2023, the word 'M.Ed.' is deleted. The date '30.07.2018', appearing in the line no.9 from the bottom of the paragraph no.3, is deleted and its place, the date '31.07.2018' is incorporated. Similarly, in the first line of paragraph no.4, the date '24.4.2023 is deleted and its place, the date '24.2.2023' is incorporated. Similarly, in the 8th line, the word appearing 'four' is deleted and its place, the word 'Seven' is incorporated and in the 9th line, the word 'he' is deleted and its place, the word 'the' is incorporated.

The correction application is allowed.

This correction shall form part of the earlier order dated 2.3.2023.

Order Date :- 5.4.2023

CS/-