Ram Pratap @ Ram Pratap Yadav vs State Of U.P. Thru. Addl. Chief Secy. ...
2024 Latest Caselaw 19368 ALL

Allahabad High Court

Ram Pratap @ Ram Pratap Yadav vs State Of U.P. Thru. Addl. Chief Secy. ... on 27 May, 2024

Author: Manish Kumar

Bench: Manish Kumar

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40339
 
Court No. - 18
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 2436 of 2024
 

 
Petitioner :- Ram Pratap @ Ram Pratap Yadav
 
Respondent :- State Of U.P. Thru. Addl. Chief Secy. Home Lko. And 9 Others
 
Counsel for Petitioner :- Anil Kumar Yadav,Achal Singh Yadav
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Manish Kumar,J.
 

(I.A. No. 4 of 2024)

This is an application seeking amendment/correction in the particulars of respondent no. 3 in the present petition.

Learned Counsel for the applicant has submitted that due to inadvertence the respondent no. 3 "Sub Divisional Magistrate, Tehsil Lambua District Sultanpur" has wrongly been transcribed as Sub Divisional Magistrate, Tehsil Lambua District Raebareli in the memo of writ petition which needs rectification.

Error is apparent on record.

Application is allowed.

Learned Counsel for the applicant is permitted to correct/amend the particulars of the respondent no. 3 in the present petition, as mentioned above during the course of the day.

(I.A. No. 3 of 2024)

This is an application seeking correction in the judgment and order of this Court dated 16.05.2024.

Learned Counsel for the applicant has submitted that due to typographical error, the particulars of respondent no. 3 has wrongly been transcribed in the memo of writ petition, consequently, the wrong details has been transcribed in the judgment and order of this Court dated 16.05.2024, which needs correction.

Error is apparent on record.

Application is allowed.

The third line of second paragraph of the judgment and order dated 16.05.2024 is corrected only to the extent that respondent no. 3 shall be read as Sub Divisional Officer, Tehsil Lambua, District Sultanpur.

Remaining portion of the order dated 16.05.2024 shall remain intact.

This order shall be treated as a part of order dated 16.05.2024.

Order Date :- 27.5.2024

Ashish