Parul Bhattacharya And Others vs State Of Odisha And Others
2023 Latest Caselaw 11278 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No. 24056 of 2022


            Parul Bhattacharya and others              ....             Petitioners


                                                             Mr. A. Pal, Advocate

                                            -versus-

            State of Odisha and others                 ....        Opposite Parties
                                                            Mr. A.K. Nanda, AGA

                      CORAM:
                                 JUSTICE ARINDAM SINHA
                                 JUSTICE SANJAY KUMAR MISHRA
                                        ORDER

14.09.2023

I.A. no.9755 of 2023 Order No.

03. 1. Mr. Pal, learned advocate appears on behalf of applicants, who

were petitioners in the three writ petitions, dealt with by common

judgment dated 4th May, 2023. He submits, in the judgment there is

typographical error inasmuch as there was setting aside of impugned

decision in the singular but three similar decisions had been impugned

in the three writ petitions, dealt with by the judgment. He prays for

appropriate clarification or correction.

// 2 //

2. Mr. Nanda, learned advocate, Additional Government

Advocate appears on behalf of State.

3. There appears to have been typographical errors of omission in

paragraphs 1 and 13 of said judgment. Our judgment dealt with the

three writ petitions impugning orders in the separate revision cases. As

such, in paragraph 1 and particularly in paragraph 13 there be

corrections deemed to have been made, to effect that impugned

decisions were set aside and quashed and the revisions restored.

4. The application is disposed of.

(Arindam Sinha) Judge

(S.K. Mishra) Judge

Prasant

Signature Not Verified Digitally Signed Signed by: PRASANT KUMAR SAHOO Reason: Authentication Location: OHC Date: 15-Sep-2023 11:14:46