Citation : 2023 Latest Caselaw 2785 Ori
Judgement Date : 4 April, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.26920 of 2022
Padma Nayak .... Petitioner
Mr. D.K. Mohapatra, Advocate
-versus-
State of Odisha & others .... Opposite Parties
Mr. G.N. Rout, ASC
CORAM:
JUSTICE ARINDAM SINHA
JUSTICE SANJAY KUMAR MISHRA
ORDER
Order No. 04.04.2023
I.A. No.4259 of 2023
04. 1. Mr. Mohapatra, learned advocate appears on behalf of
applicant, who was writ petitioner. He submits, his client's writ petition was disposed of by judgment dated 16th March, 2023. The application is for correction of error in the judgment.
2. He draws attention to last sentence in paragraph-7 of the judgment. He submits, the discrepancy therein has been pointed out by paragraph-3 in the application.
3. Mr. Rout, learned advocate, Additional Standing Counsel appears on behalf of State.
4. Error sought to be pointed out in respect of last sentence of paragraph-7 is on basis of above in said paragraph, on stood demonstration there had been mutation made in years 1996 and 1998. Last sentence in said paragraph was an observation made in respect of extract and quote from paragraph-9 of the counter. Since the extract itself is there and applicant has pointed out an error in making of the observation in respect of the extract, we think fit to direct that the last sentence in paragraph-7 of our judgment dated 16th March, 2023 stand deleted.
5. The correction be deemed to have been incorporated in our judgment dated 16th March, 2023.
6. The application is disposed of.
(Arindam Sinha)
Judge
Prasant (S.K. Mishra)
Judge
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