Adya Shankar Dwivedi vs State Of U.P. Thru Principal Secy. ...
2023 Latest Caselaw 27110 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:190457
 
Court No. - 10
 

 
Case :- WRIT - A No. - 25249 of 2008
 

 
Petitioner :- Adya Shankar Dwivedi
 
Respondent :- State Of U.P. Thru Principal Secy. And Others
 
Counsel for Petitioner :- Pankaj Srivastava
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Pandey,J.N. Mauraya
 

 
Hon'ble Kshitij Shailendra,J.

Order on Civil Misc. Correction Application No.30 of 2023.

1. Heard Shri Pankaj Srivastava, learned counsel for the petitioner-applicant on the correction application.

2. It is contended that though the order impugned was passed by the Divisional Forest Officer, Chitrakoot and the District of the writ petition was also correctly mentioned as "Chitrakoot", inadvertently, in the description of respondent no.3, "District Banda" has been wrongly described in the body of the writ petition as against the Divisional Forest Officer and on account of the said mistake on the part of the petitioner or his counsel, "District Banda" has come in paragraph Nos.3, 24 and 25 of the final judgment dated 21.09.2023 and prayer for correcting the same has been made.

3. Considering the record of the writ petition, the correction application is allowed.

4. Learned counsel for the petitioner is directed to correct the description of "respondent No.3" in the array of the parties during the course of the day.

5. The order dated 21.09.2023 is corrected to the extent that in place of "District Banda" appearing in paragraph nos.3, 24 and 25, "District Chitrakoot" shall be read.

6. This order shall be treated as part and parcel of the final order dated 21.09.2023.

Order Date :- 4.10.2023

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