The Spl. Lao vs Jadumani Biruli
2021 Latest Caselaw 12587 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK

                              LAA NO.14 OF 2021

            The Spl. LAO, Subarnarekha               ....           Appellant
            Irrigation Project, Bahalda,
            Baripada
                                                    Mr. G.N. Rout, ASC

                                         -versus-
            Jadumani Biruli                          ....         Respondent

                                            Mr. Basudev Pujari, Advocate
                     CORAM:
                     MR. JUSTICE D.DASH
                                      ORDER

07.12.2021 Order No.

5. This matter is taken up through Hybrid Arrangement (Virtual/Physical Mode).

In course of hearing of another Land Acquisition Appeal, the judgment passed in this Appeal i.e. LAA No. 14 of 2021 being placed, it came to notice that some inadvertent typographical errors have crept in the judgment remaining unnoticed which do not in any way touch upon the merits of the decision.

It is noticed that the date of notification as finds mention at page-4 has been typed as "04.07.2021" instead of "04.07.2012"; similarly, the provision of LA Act has been typed in page-5 as "27-A" instead of "28-A" and in 4th line of page-6, the words "thirty days" have been typed instead of "three months.

Learned counsel for the State and learned counsel for the Respondent have no objection as to above corrections.

// 2 //

In view of the aforesaid, the corrections are accordingly carried out in the original judgment.

The Registry is requested to communicate the corrected copy of the judgment to the Referral Court as also to the Respondent for their information.

Mr. G.N. Rout, learned Additional Standing Counsel be handed over a free copy of the said judgment for its onward communication to the Appellant.

(D. Dash), Judge.

Aks