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Safina Bano And Another vs State Of J&K And Others
2021 Latest Caselaw 712 j&K/2

Citation : 2021 Latest Caselaw 712 j&K/2
Judgement Date : 6 July, 2021

Jammu & Kashmir High Court - Srinagar Bench
Safina Bano And Another vs State Of J&K And Others on 6 July, 2021
Serial No. 201
After Notice
Cause List.
                   HIGH COURT OF JAMMU AND KASHMIR
                             AT SRINAGAR
                                  ....

IA no. 02/2018 in OWP no. 2240/2018

Safina Bano and another ....... Petitioner(s)

Through: None

Versus

State of J&K and others ........ Respondent(s) Through: None

CORAM:

HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE

ORDER.

06.7.2021

This is an application seeking correction/ rectification of the order dated 30.11.2018. It is submitted by the applicants that they had approached this Court for seeking protection of their life and liberty through the medium of OWP no.2240/2018, which petition was disposed of by this Court on 30.11.2018. It is submitted that the name and particulars of petitioner no. 2 were not correctly mentioned in the writ petition, in that the name of petitioner no. 2 is written as Feroz Ahmad Dar S/o Ghulam Nabi Dar, whereas, his official name is "Feroz Ahmad Bhat S/o Ghulam Nabi Bhat". It is this error committed by the petitioners which has also travelled to the impugned order.

The petitioners therefore, pray for effecting rectification in the order dated 30.11.2021 and substitute the petitioner no. 2's name by indicating it as "Feroz Ahmad Bhat S/o Ghulam Nabi Bhat".

Having considered the application and perused the record. I am of the view that the error, if any, committed by the petitioners in their petition cannot be corrected by this Court. There is no error for which judgement passed by this Court needs rectification. The petition is filed by two persons namely Safina Bano and

IA no. 02/2018 in OWP no. 2240/2018

Feroz Ahmad Dar and same was allowed by this Court. There is no provision for substitution or rectification of petitioner's name after judgment is passed.

This application is apparently mis-conceived and same is accordingly dismissed.

(Sanjeev Kumar) Judge Srinagar 06.7.2021 Imtiyaz

IMTIYAZ UL GANI 2021.07.08 15:06 I attest to the accuracy and integrity of this document

 
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