N. Janaki Amma & Another vs State Of Odisha & Another ..... Opposite ...
2025 Latest Caselaw 11468 Ori

Orissa High Court

N. Janaki Amma & Another vs State Of Odisha & Another ..... Opposite ... on 18 December, 2025

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                      I.A. No.22520 of 2025
      (arising out of disposed of WP(C) No.35302 of 2025)
N. Janaki Amma & another            .....             Petitioner
                                                Represented by Adv. -
                                                Manoranjan Padhy

                               -versus-
State Of Odisha & another             .....           Opposite Parties
                                                Represented by Adv. -

                     CORAM:
       MR. JUSTICE ANANDA CHANDRA BEHERA

                               ORDER

18.12.2025 Order No.

01. 1. This matter is taken up through hybrid mode.

2. This I.A. has been filed by the petitioner in the disposed of writ petition vide W.P.(C) No.35302 of 2025 for correction of some unintentional and inadvertent typographical mistakes therein i.e. for correction of place name from "Jeypore" to "Bariguma" in the 3rd & 6th line of paragraph No.1, in the 7th & 12th line of paragraph No.5 and in the 3rd line of paragraph No.6 as well as in the cause title of the writ petition vide W.P.(C) No.35302 of 2025.

3. Heard from the learned counsels of both the sides.

4. After hearing from the learned counsels of both the sides, it is held that, the above mistakes in the 3rd & 6th line of paragraph No.1, in the 7th & 12th line of paragraph No.5 and in the 3rd line of paragraph No.6 of

the judgment passed in W.P.(C) No.35302 of 2025 on dated 11.12.2025 as well as in the cause title of the writ petition vide W.P.(C) No.35302 of 2025 are purely unintentional and inadvertent typographical mistakes.

The above corrections thereof shall not change the nature, character and final result of the judgment, rather the said corrections in the judgment are necessary to make the same meaningful and proper.

5. Therefore, this I.A. filed on behalf of the petitioner for corrections of the above inadvertent typographical mistakes in the judgment dated 11.12.2025 passed in W.P.(C) No.35302 of 2025 as well as in the cause title of the writ petition vide W.P.(C) No.35302 of 2025 are allowed.

6. The above typographical mistakes in the 3rd & 6th line of paragraph No.1, in the 7th & 12th line of paragraph No.5 and in the 3rd line of paragraph No.6 of the judgment dated 11.12.2025 as well as in the cause title of the writ petition vide W.P.(C) No.35302 of 2025 as prayed for by the learned counsel for the petitioner be corrected.

7. As such, this I.A. is disposed of finally.

                     (ANANDA CHANDRA BEHERA)
                              Judge




                                      Later
                                  Order No.                            ORDER
                                                                      18.12.2025

                                             02.   1.    The corrections in the judgment of W.P.(C)

No.35302 of 2025 as well as in the cause title of the writ petition vide W.P.(C) No.35302 of 2025 as per the final order passed today in this I.A. No.22520 of 2025 are carried out in the Court in presence of the learned counsels of both the sides.

2. Urgent certified copy of the corrected judgment of the W.P.(C) No.35302 of 2025 be granted to the petitioner on proper application.

(ANANDA CHANDRA BEHERA) Judge Utkalika

Location: High Court of Orissa, Page 3 of 3.