Sat Pal vs State And Ors
2025 Latest Caselaw 2312 J&K

Jammu & Kashmir High Court

Sat Pal vs State And Ors on 10 October, 2025

Author: Sanjeev Kumar

Bench: Sanjeev Kumar

                                                                                      2024:JKLHC-JMU:717

                                                                          Sr. No. 1


          HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                          AT JAMMU

                        Case No.: CM No. 2083/2024 in
                                  WP(C) No. 2835/2019

Sat Pal                                              ..... Petitioner(s)/Appellant (s)

                       Through :-   Mr. Abhishek Wazir, Advocate
                           v/s
State and Ors.                                                     .....Respondent(s)
                      Through :-
CORAM: HON'BLE MR. JUSTICE SANJEEV KUMAR, JUDGE
                                       ORDER

10.10.2025

1. This is an application, filed by the petitioner/applicant-herein for

rectification/correction of the typographical error entered in order and judgment

dated 20th March, 2024. It is submitted by the applicant that the subject matter of

dispute in WP(C) No. 2835/2019 was of land measuring 07 marlas comprising

Khasra No. 398, Khewat No. 303 and Khata No. 713 of Village Dherd (Phinter),

Tehsil Billawar, District Kathua and it is in respect of this land the parties had

entered into compromise made on 21st February, 2023.

2. It is submitted that on the basis of compromise deed executed between the

parties, an application was moved to dispose of WP(C) No. 2835/2019 in the light

of compromise deed. The subject land was mentioned as comprising of Khasra No.

378 instead of 398.

3. Having heard learned counsel for the petitioner/applicant-herein and perused

the record, it is seen that the error pointed out has crept due to typographical

2024:JKLHC-JMU:717

mistake committed by the petitioner/applicant-herein himself which mistake was

carried to the judgment dated 20th March, 2024 passed by this Court.

4. I have gone through the pleadings of WP(C) No. 2835/2019 and the contents

of compromise deed 21st February, 2023 and find that the said land falls in Khasra

No. 398 and not in Khasra No. 378 as indicated in the judgment. This was surely a

typographical error committed by the petitioner/applicant-herein in the cause title

of the CM No. 1498/2024 which was later carried to the judgment dated 20 th

March, 2024.

5. In view of the aforesaid, application is allowed. It is provided that 'Khasra

No. 378' wherever existing in the judgment dated 20th March, 2024, passed in

WP(C) No. 2835/2019 shall be read as 'Khasra No. 398'.

6. This order shall be read as part of judgment dated 20th March, 2024.

7. Dispose of.

(SANJEEV KUMAR) JUDGE

JAMMU 10.10.2025 AKHILESH