Cuttack Municipal Corporation vs Joint Commissioner
2023 Latest Caselaw 5682 Ori

                      IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.A. Nos. 467 and 468 of 2010

              W.A. No.467 of 2010                        ....           Appellant
              Cuttack Municipal Corporation,
              Cuttack
                                          -versus-
              Joint Commissioner, Consolidation          ....         Respondents
              and Settlement, Cuttack and Others

                                                 AND
              W.A. No.468 of 2010                        ....           Appellant
              Cuttack Municipal Corporation,
              Cuttack
                                          -versus-
              Joint Commissioner, Consolidation          ....         Respondents
              and Settlement, Cuttack and Others

              Advocates appeared in these cases:

              For Appellant(s)        :         Mr. S.P. Mishra, Senior Advocate
                                            -versus-
              For Respondent(s)       :           Mr. Debakanta Mohanty, AGA
                                                         Mr. P.K. Rath, Advocate
                                                   Mr. P.K. Satapathy, Advocate
                                                  Mr. D.R. Mohapatra, Advocate

              CORAM:
              THE CHIEF JUSTICE
              JUSTICE G. SATAPATHY
                                  ORDER

Order No. 10.05.2023

25. I.A. No.2432 of 2023 (W.A. No.467 of 2010)

1. In Para-2 of the application, the Appellant has pointed out some typographical errors in the judgment dated 21st April, 2023 in W.A. No.467 of 2010. Para-2 of the application reads thus:

"That, after obtaining the certified copy of the Judgment dated 21.04.2023, it is noticed that there are

some computerized typographical errors. The same are stated here-below in pointwise format:

a) In Paragraph 27, in ninth line from bottom, instead of ROR in 1987, it has been typed as ROR in 1978.

b) In Paragraph 32, in fifth line from bottom, instead of 30.05.1996, it has been typed as 17th June, 1978.

c) In Paragraph 37, in third line from bottom, instead of 7th January, 1978, it has been typed as 7th January, 1998."

2. In Para-27, at fifth line, the year '1978' be read as '1987'.

3. In Para-32, the date '17th June, 1978' be read as '30th May, 1996'.

4. Similarly, in Para-37, the date '7th January, 1998' be read as '7th January, 1978'.

5. The judgment dated 21st April, 2023 is modified to the above extent. The remaining part of the said judgment shall remain unaltered.

6. The application is accordingly disposed of. The corrected copy of the judgment dated 21st April 2023 be uploaded afresh in place of the earlier one. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

(G. Satapathy) Judge Subhasmita

Digitally signed by SUBHASMITA SUBHASMITA DAS DAS Date: 2023.05.11 11:23:35 +05'30'