Smt. Sangita Chopra vs The State Of Assam And 3 Ors
2021 Latest Caselaw 429 Gua

                                                                   Page No.# 1/3

GAHC010185162020




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : I.A.(Civil)/2230/2020

            SMT. SANGITA CHOPRA
            W/O- SHRI VIJAY KUMAR CHOPRA, SIDDHARTH RESIDENCY, 4TH FLOOR,
            JAIN GALI, PALTANBAZAR, NEAR MEGHDOOT CINEMA HALL,
            GUWAHATI- 781008, ASSAM.



            VERSUS

            THE STATE OF ASSAM AND 3 ORS.
            REPRESENTED BY THE SECRETARY TO THE GOVT. OF ASSAM, DISPUR,
            GUWAHATI-781006

            2:THE DEPUTY COMMISSIONER
             KAMRUP(M)
             PANBAZAR
             GUWAHATI-781001

            3:THE CIRCLE OFFICER
             GUWAHATI REVENUE CIRCLE
             O/O THE DEPUTY COMMISSIONER
             KAMRUP(M)
             GUWAHATI-781001

            4:NIRMAL KUMAR AGARWALLA
             ROOM NO. G-14
             GROUND FLOOR
             PARMESHWARI BUILDING
             CHATRIBARI
             GUWAHATI-781001 (ASSAM

Advocate for the Petitioner   : MR. V K CHOPRA

Advocate for the Respondent : SC, REVENUE
                                                     Page No.# 2/3




Linked Case : WP(C)/5750/2019

SANGITA CHOPRA
W/O- SHRI VINAY KUMAR CHOPRA
SIDDHARTH RESIDENCY
4TH FLOOR
JAIN GALI
PALTANBAZAR
NEAR MEGHDOOT CINEMA HALL
GUWAHATI- 781008
ASSAM. EMAIL- [email protected]


VERSUS

THE STATE OF ASSAM AND 3 ORS.
REP. BY THE SECRETARY TO THE GOVT. OF ASSAM
REVENUE DEPTT.
DISPUR
GHY.- 781006.

2:THE DEPUTY COMMISSIONER
 KAMRUP(M)
PANBAZAR
 GUWAHATI- 781001.
 3:THE CIRCLE OFFICER
GUWAHATI REVENUE CIRCLE
 O/O. THE DEPUTY COMMISSIONER
 KAMRUP(M)
 GHY.- 781001.
 4:NIRMAL KUMAR AGARWALLA
ROOM NO. G-14
 GROUND FLOOR
 PARMESHWARI BUILDING
 CHATRIBARI
 GUWAHATI- 781001 (ASSAM).
 ------------
Advocate for : MR. V K CHOPRA
Advocate for : GA
ASSAM appearing for THE STATE OF ASSAM AND 3 ORS.
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                                  BEFORE
                 HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                             ORDER

Date : 08.02.2021 Heard Shri A. K. Purkayastha, learned counsel for the applicant petitioner who has file this application for correction of a trivial error occurring in the judgment dated 19.11.2020 passed in the connected writ petition WP (C) No. 5750/2019. Also heard Ms. N. Bordoloi, learned standing counsel for the Review Department.

Shri Purkayastha, learned counsel has submitted that since a number of cases were disposed of by separate judgments on the same date where the issues were identical, the error in recording the name of the petitioner has occurred.

By referring to the second line in paragraph - 2, the learned counsel submits that instead of the expression "original petitioner (Om Prakash Rathi)", it should be "petitioner Sangita Chopra)".

After hearing the parties, it is directed that the expression "original petitioner (Om Prakash Rathi)", be read as "petitioner (Sangita Chopra)".

To remove any further confusion and difficulty, the present order may be treated as a part of the order date 19.11.2020.

I.A. accordingly disposed of.

JUDGE

Comparing Assistant