Manya Kohli Stamp Duty vs Commissioner Lucknow Division ...
2023 Latest Caselaw 23693 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?iNeutral Citation No. - 2023:AHC-LKO:57453
 
Court No. - 17
 

 
Case :- WRIT - C No. - 1006295 of 2011
 

 
Petitioner :- Manya Kohli Stamp Duty 
 
Respondent :- Commissioner Lucknow Division Lucknow And 2 Ors.
 
Counsel for Petitioner :- Arun Kumar Shukla,Utsav Mishra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

Order on Civil Misc. (Amendment/Correction) Application No. 11 of 2023

1. Sri Utsav Mishra, learned counsel for the applicant has pressed the present application for amendment/correction, seeking amendment in the writ petition as well as correction in Court's order dated 03.08.2023, whereby the writ petition has been allowed.

2. It is submitted by learned counsel for the applicant that in the memo of writ petition in paragraph 3, the description of land in question has been mentioned as "Gata No. 2967Min. area 0.387 hectare", but actually same should have been mentioned correctly in the writ petition as "Gata No. 2067Min. area 0.387 hectare" and consequently said error also crept into the judgment and order of this Court dated 03.08.2023.

3. Counsel for the applicant has moved the present application seeking amendment in para 3 of the writ petition to replace the same with "Gata No. 2067Min. area 0.387 hectare". He further prays to correct the second line of para 3 of judgment and order dated 03.08.2023, accordingly.

4. Learned Standing Counsel has no objection to the above application.

5. Accordingly, application for amendment is hereby allowed.

6. Learned counsel for the applicant is directed to make necessary amendments in the memo of writ petition, during course of the day.

7. In same terms Court's judgment and order dated 03.08.2023, stands corrected as in the following manner :

In the second line of para 3 of judgment and order dated 03.08.2023, words "Gata No. 2967Min. area 0.387 hectare" stand deleted and replaced by words "Gata No. 2067Min. area 0.387 hectare".

8. The judgment and order dated 03.08.2023, stands corrected in the manner as above. Rest of the order remains intact.

Order Date :- 28.8.2023

A. Verma

(Alok Mathur, J.)