Sugra Begum vs State Of U.P. And 3 Others
2023 Latest Caselaw 11955 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 1
 

 
Case :- WRIT - A No. - 1935 of 2023
 

 
Petitioner :- Sugra Begum
 
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: Correction Application No. 4 of 2023

By means of the present correction application, correction has been sought in the order dated 08.02.2023 as corrected on 05.04.2023 whereby in the second paragraph of the order dated 08.02.2023 the word appearing in the third line "Kheda" is sought to be deleted and its place "Jhalu" be incorporated and the words appearing in the fourth line of the same paragraph "Tehsil Nazibabad" is sought to be deleted.

Learned Standing Counsel as well as the counsel appearing for the respondents have no objection to the same.

Accordingly, the present correction application is allowed.

The word appearing in the second paragraph of the judgment and order dated 08.02.2023 as corrected on 05.04.2023 in third line "Kheda" is deleted and its place "Jhalu" is inserted and the words appearing in the fourth line of the same paragraph "Tehsil Nazibabad" is deleted.

Order Date :- 19.4.2023

Rajesh