Awdhesh Kumar Kevat vs State Of U.P.Thru ...
2023 Latest Caselaw 13895 ALL

Citation : 2023 Latest Caselaw 13895 ALL
Judgement Date : 2 May, 2023

Allahabad High Court

Awdhesh Kumar Kevat vs State Of U.P.Thru ... on 2 May, 2023

Bench: Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 

 
Case :- WRIT - A No. - 4947 of 2020
 

 
Petitioner :- Awdhesh Kumar Kevat & Another
 
Respondent :- State Of U.P.Thru Prin.Secy.Animal Husbandry Dept.Lko And Ors.
 
Counsel for Petitioner :- Rajesh Kumar Singh,Mratunjay Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

Order on Civil Misc. (Correction/Clarification/Modification) Application No. 8 of 2023

1. Learned counsel for the applicants has pressed the application seeking correction/clarification/modification in Court's order dated 06.07.2022, to the effect that following paragraph in the aforesaid order has been wrongly transcribed and prays that the same may be deleted from the body of the order dated 06.07.2022. Further prayer has been made to correct word "petitioner" as "petitioners" in the said order as there are two petitioners.

2. The para sought to be deleted by the petitioners from the Court's judgment and order dated 06.07.2022, is as follows :-

"In view of the aforesaid, the writ petition is disposed of in terms of judgment and order dated 24.01.2019 passed in the case of Bhanu Pratap Verma (supra) as modified by the Hon'ble the Supreme Court vide judgment and order dated 09.08.2019. It is provided that petitioner shall be accorded the same benefits as petitioners of the aforesaid writ petitions."

3. Perused the order dated 06.07.2022, as well as record.

4. It is evident that due to typographical error aforesaid para has been wrongly transcribed and since there are two petitioners, hence word "petitioners" shall be transcribed in the said order in place of "petitioner"

5. Accordingly, application is allowed.

6. The Courts order dated 06.07.2022, stands corrected/modified in the following manner

The para as quoted hereinabove, stands deleted from the order dated 06.07.2022 and word "petitioner" occurring in the said order shall be read as "petitioners" wherever it is mentioned in the body of the order.

7. The Court's order dated 06.07.2022, stands corrected as above.

Order Date :- 2.5.2023

A. Verma

(Alok Mathur, J.)