Dalvir Singh And 4 Others vs State Of U P And Another
2023 Latest Caselaw 4926 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 32
 

 
Case :- WRIT - C No. - 2606 of 2023
 

 
Petitioner :- Dalvir Singh And 4 Others
 
Respondent :- State Of U P And Another
 
Counsel for Petitioner :- Kumar Anish
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vikas Budhwar,J.

In Re-correction Application No. 02 of 2023.

By means of the present correction application, correction has been sought in the order dated 06.02.2023 wherein in page one of the judgment in last line of the third paragraph the date 24.06.1999 be corrected to 26.09.1999. Further correction has been sought in the second last paragraph, line no. 3 of the second page of the judgment that in place of Dhaula, Dhaulana be incorporated. Correction has also been sought for providing the time frame for undertaking exercise as required in the order which according to the writ petitioner was dictated as within two months.

The correction application is allowed in the third paragraph last line of the page one of the judgment the date 29.06.1999 be inserted in place of 24.06.1999 and the date 24.06.1999 be deleted. Similarly, in the second last paragraph of the second page of the judgment in third line the words Dhaula be deleted and Dhaulana be inserted in its place. In the second last paragraph in fourth line after the word law 'within two months' be inserted before the word after.

Accordingly, the correction application has been allowed.

Order Date :- 14.2.2023

Ashutosh