Niranjan Barik vs Sri Jambeswar Mahadev Bije
2025 Latest Caselaw 8755 Ori

Orissa High Court

Niranjan Barik vs Sri Jambeswar Mahadev Bije on 25 September, 2025

     IN THE HIGH COURT OF ORISSA AT CUTTACK
                       I.A. No.14740 of 2025
       (arising out of disposed of WP(C) No.3020 of 2024)
Niranjan Barik                       .....             Petitioner
                                               Represented By Adv. -
                                               R.K .Mohanty

                           -versus-
Sri Jambeswar Mahadev Bije,         .....            Opposite Parties
Jamara, Kendrapara and others
                                                Represented By Adv. -
                                                Kishore Kumar Jena

                      CORAM:
        MR. JUSTICE ANANDA CHANDRA BEHERA

                             ORDER

25.09.2025 Order No.

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

2. This I.A. has been filed by the O.P. No.4 in the disposed of writ petition vide W.P.(C) No.3020 of 2024 for correction of some unintentional and inadvertent typographical mistakes therein i.e. for correction of the surname of Madhusudan "Panda" in the judgment as "Pati" and the date from "07.03.1960" to "02.03.1960"

and the amount from "Rs.2000/-" to "Rs.200/-" in paragraph Nos.10, 16, 17, 19 & 21 and deletion of extra word i.e. "in the" in paragraph No.32.

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

4. After hearing from the learned counsels of both the sides and on perusal of the records and judgment dated 26.08.2025 passed in W.P.(C) No.3020 of 2024, it

is held that, the above mistakes in typing out in the paragraph Nos.10, 16, 17, 19, 21 & 32 of the judgment passed in W.P.(C) No.3020 of 2024 on dated 26.08.2025 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 O.P. No.4 for correction of the above inadvertent typographical mistakes in the judgment dated 26.08.2025 passed in W.P.(C) No.3020 of 2024 is allowed.

6. The above typographical mistakes in the paragraph Nos.10, 16, 17, 19, 21 & 32 of the judgment dated 26.08.2025 as prayed for by the learned counsel for O.P. No.4 be corrected.

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

                                  (ANANDA CHANDRA BEHERA)
                                           Judge
 Later
Order No.                       ORDER
                              25.09.2025
   18.      1.     The corrections in the judgment of W.P.(C)

No.3020 of 2024 as per the final order passed today in

this I.A. No.14740 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.3020 of 2024 be granted to the parties of the W.P.(C) No.3020 of 2024 on proper applications by the parties.

(ANANDA CHANDRA BEHERA) Judge

Utkalika

Signature Not Verified Digitally Signed Signed by: UTKALIKA NAYAK Reason: Authentication Location: High Court of Page 3 of 3. Orissa, Cuttack Date: 25-Sep-2025 17:52:27