Shabeer Ali vs Vazhikkadavu Grama Panchayat
2021 Latest Caselaw 19684 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
         Friday, the 17th day of September 2021 / 26th Bhadra, 1943
                  IA.NO.2/2021 IN WP(C) NO. 534 OF 2021(N)
PETITIONER/PETITIONER:

  1. SHABEER ALI, S/O USMAN,   VALLUVAKKADAN HOUSE, KARAKKODE,
     VAZHIKKADAVU, NILAMBUR,   MALAPPURAM.
  2. FEBINA.C.K., W/O SABEER   ALI, VALLUVAKKADAN HOUSE, KARAKKODE,
     VAZHIKKADAVU, NILAMBUR,   MALAPPURAM.

RESPONDENTS/RESPONDENTS:

  1. VAZHIKKADAVU GRAMA PANCHAYAT, REPRESENTED BY ITS SECRETARY,
     VAZHIKKADAVU.P.O., MALAPPURAM.
  2. THE ASSISTANT ENGINEER, LOCAL SELF GOVERNMENT DEPARTMENT SECTION,
     VAZHIKKADAVU GRAMA PANCHAYAT, VAZHIKKADAVU.P.O., MALAPPURAM.


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to correct the
judgment in the following manner:

     The 3rd sentence in the sixth paragraph that,

         "To that extent, Exhibit P16 is illegal and unsustainable", may
be corrected as,

          "To that extent, Exhibit P6 is illegal and unsustainable".


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof,and this court's judgement
dated 06.08.2021 and upon hearing the arguments of P.C.SASIDHARAN,
Advocates for the petitioners in I.A./WP(C) and of SRI.M.P.PRABHAKARAN,
STANDING COUNSEL for R1 in I.A./WP(C) and of GOVERNMENT PLEADER for R2 in
I.A./WP(C), the court passed the following:




                                                   P.T.O
      EXHIBIT P6:- TRUE COPY OF THE COMMUNICATION DATED 17/12/2020 ISSUED
BY THE 1ST RESPONDENT ALONG WITH THE REPORT OF THE 2ND RESPONDENT.
                                     N. NAGARESH, J.

                   `````````````````````````````````````````````````````````````
                                       I.A. No.2 of 2021
                                                 in
                                  W.P.(C) No.534 of 2021

                   `````````````````````````````````````````````````````````````
                       Dated this the 17th day of September, 2021

                                          ORDER

~~~~~~

This is an application to correct the 3 rd sentence of

the 6th paragraph of the judgment wherein a reference is

made to Ext.P16 when the actual reference was to Ext.P6,

contends the learned counsel for the petitioner.

2. Going through the writ petition, it is seen that there

is no such Ext.P16 produced in the writ petition. Therefore,

such a correction is warranted.

Accordingly, IA is allowed.

Registry is directed to issue corrected copy of the

judgment to the parties, if applied for.

Sd/-

N. NAGARESH, JUDGE aks/17.09.2021

17-09-2021 /True Copy/ Assistant Registrar