Orissa High Court
Gobinda Prasad Pattanayak vs State Of Odisha on 12 May, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 10687 of 2016
Gobinda Prasad Pattanayak .... Petitioner
Mr. P.K. Satapathy, Advocate
-versus-
State of Odisha, represented through its .... Opposite Party
Commissioner-cum-Secretary, Revenue
Department and others
Mr. Biswajit Mohapatra, Advocate
Mr. Debakanta Mohanty, AGA for State
CORAM:
THE CHIEF JUSTICE
JUSTICE G. SATAPATHY
ORDER
Order No. 12.05.2023
I.A. No.6837 of 2023
07. 1. In Para-2 of this application, some typographical errors have
been pointed out in the order dated 21st April, 2023 in W.P.(C)
No.10687 of 2016. Para-2 of the application reads thus:
"2. That, after going through the downloaded 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 point-wise format:
(a) In Paragraph 3, in eighth line from bottom, instead of
"to transpose the Collector, Cuttack as Petitioner No.2 in
OEA RC No.29 of 2009", it has been typed as "to implead
itself in OEA No.29 of 2009".
(b) In Paragraph 5, in third line from bottom, instead of
"OEA Order", it has been typed as "Mutation Order".
(c) In Paragraph 6, in fourth line from bottom, instead of
"transposing the Collector, Cuttack as the Petitioner No.2
in OEA RC No.29 of 2009", it has been typed as
"impleading CMC in OEA No.29 of 2009".
(d) In Paragraph 6, in second line from bottom, instead of
"24th June, 2016", it has been typed as "24th June, 2006".
2. In Paragraph No.3 of the order dated 21st April, 2023, in eighth
line from bottom, "to implead itself in OEA No.29 of 2009" now be
read as "to transpose the Collector, Cuttack as Petitioner No.2 in
OEA RC No.29 of 2009".
3. In Paragraph 5 of the order dated 21st April, 2023, in third line
from bottom, "Mutation Order" now be read as "OEA Order".
4. In Paragraph 6 of the order dated 21st April, 2023, in fourth line
from bottom, "impleading CMC in OEA No.29 of 2009" now be
read as "transposing the Collector, Cuttack as the Petitioner No.2 in
OEA RC No.29 of 2009".
5. Similarly, in Paragraph 6 of the order dated 21st April, 2023, in
second line from bottom, "24th June, 2006" now be read as "24th
June, 2016".
6. The order dated 21st April, 2023 is modified to the above extent.
The remaining part of the said order shall remain unaltered.
7. The application is accordingly disposed of. The corrected copy of
the order dated 21st April 2023 be uploaded afresh. An urgent
certified copy of this order be issued as per rules.
(Dr. S. Muralidhar)
Chief Justice
(G. Satapathy)
Judge
S. Behera
Digitally Signed
Signed by: SUMANTA BEHERA
Designation: Jr. Stenographer
Reason: Authentication
Location: High Court of Orissa, Cuttack
Date: 13-May-2023 11:01:58
