State Of Orissa And Another vs Pitambar Maikap And Others
2025 Latest Caselaw 4711 Ori

Orissa High Court

State Of Orissa And Another vs Pitambar Maikap And Others on 6 March, 2025

                 IN THE HIGH COURT OF ORISSA AT CUTTACK
                               S.A. No.148 of 1996

         State of Orissa and another               ....            Appellant(s)
                                                              Represented by
                                                           Mr.G. Mohanty, SC
                                        -versus-

         Pitambar Maikap and others                ....           Respondent(s)
                                                               Represented by
                                                                        None
                      CORAM:
                      JUSTICE ANANDA CHANDRA BEHERA
                                   ORDER

Order No.                         06.03.2025
   21.      1.      This matter is taken up through hybrid arrangement
            (virtual/physical) mode.

2. This second appeal was listed today by the Registry for appropriate orders i.e. for correction of some inadvertent typographical minor mistakes in the judgment.

3. Learned Standing Counsel for the State on behalf of the appellants is present. None appears from the side of the respondents.

4. It appears from 9th line in page No.11 of the judgment passed in this second appeal that, excess two words i.e. "shall operate" have been mistakenly typed out, but the same should not have been typed out. For which, in order to bring the correct meaning of the 9th line in page No.11 of the judgment as well as judgment, the words "shall operate"

are deleted.

Likewise, it appears from 8th line of page No.12 of the judgment in this second appeal that, after five words from its left side, one word i.e. "not" has been left out from typing inadvertently. For

// 2 //

which, in order to bring correct meaning of the 9th line in page No.12 of the judgment of this second appeal as well as judgment, the word "not"

is inserted in the said 8th line of page No.12 of the judgment after five words from its left side.

5. The aforesaid minor corrections of inadvertent typographical mistakes in the judgment of this second appeal are carried out by me in the open Court in the presence of the learned Standing Counsel for the State on behalf of the appellants.

(A.C. Behera) Judge Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA

Reason: Authentication Location: High Court of Orissa, Cuttack Date: 06-Mar-2025 16:06:52