Smti Teidalin Khyriemmujat vs Collector, Ri-Bhoi District, ...
2022 Latest Caselaw 721 Meg

 Serial No. 09
 Supplementary List
                 HIGH COURT OF MEGHALAYA
                          AT SHILLONG
MC (FA) No. 31 of 2022 in
FA No. 1 of 2022
                                  Date of Order: 08.12.2022

Smti Teidalin Khyriemmujat Vs Collector, Ri-Bhoi District, Nongpoh

Coram:
              Hon'ble Mr. Justice H. S. Thangkhiew, Judge


Appearance:
For the Petitioner(s)/Applicant(s) :   Mr. V.K. Jindal, Sr. Adv. with
                                       Mr. V. Kumar, Adv.

For the Respondent(s)           :      Mr. S. Sen, Sr. GA with

Ms. R. Colney, GA

i) Whether approved for reporting in Yes/No Law journals etc:

ii) Whether approved for publication Yes/No in press:

(ORAL)

1. This Misc. application has been filed by the applicant to

the effect that the date of death as mentioned at Para-1 (column 11) in

the common Judgment and Order dated 13.10.2022 passed in MC No.

15 of 2022 be read as 04.02.2015 as mentioned in the Death Certificate

dated 03.11.2022, issued by the Bhoirymbong, CHC, Ri-Bhoi District,

Meghalaya.

2. Mr. V.K. Jindal, learned Senior counsel assisted by Mr. V.

Kumar, learned counsel for the applicant submits that confusion has

arisen in view of the fact that the Death Certificate issued by the

Rangbah Shnong indicating that the date of death of the mother of the

applicant was wrongly recorded and reflected as 04.07.2020 instead of

04.02.2015.

3. Mr. S. Sen, learned Sr. GA for the State respondent submits

that he has no objection if the date of death as given officially in the

Death Certificate be the date the Court of the learned Special Judicial

Officer, Ri-Bhoi District, Nongpoh, takes on record as the correct date.

4. Noted the submissions and the materials placed on records.

It is therefore directed that the learned Special Judicial Officer, Ri-Bhoi

District, Nongpoh enter the date of death of the deceased appellant in

the connected records as shown in the official certificate issued.

Consequential orders will follow on application of substitution of the

decease appellant.

5. Registry to make necessary corrections after the

substitution before the Lower Court has been effected and informed to

this Court accordingly.

6. Misc. Case is accordingly disposed of.

JUDGE

Meghalaya 08.12.2022

"V. Lyndem-PS"