Nu Vista Limited vs The State Of Rajasthan
2021 Latest Caselaw 12715 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 199/2021

Nu Vista Limited, Acropolis, 15Th Floor, 1858/1, Rajdanga Main Road, Kasba, Kolkata, West Bengal, India-Trough Its Authorized Power Of Attorney Holder Kanak Kumar Chhangani S/o Kanhaiya Lal Chhangani, Aged About 44 Years, Vice President (Mines), Resident Of Natha Street, Phalodi, District Jodhpur (Raj.) 342301.

----Petitioner

Versus

1. The State Of Rajasthan, Through The Principal Secretary (Finance), Finance Department, Secretariat Jaipur (Raj.).

2. The Inspector General, Registration, Registration And Stamps Department, Panjiyanbhawan, Lohagal Road, Ajmer (Raj.).

3. The Collector (Stamp), Ajmer Circle Registration And Stamp Department, Ghoogra Ghati, Jaipur Road, Ajmer (Raj.).

4. The Sub-Registrar, Deh, District Nagaur (Raj.).

5. The Director, Mines And Geology Directorate, Khanij Bhawan, Shastri Circle, Udaipur (Raj.) 313001.

6. The Superintending Mining Engineer (Hq), Directorate, Khanij Bhawan, Shastri Circle, Udaipur (Raj.).

----Respondents

For Petitioner(s) : Mr Sunil Joshi through VC For Respondent(s) : Mr Abhimanyu Singh for Mr Sandeep Shah - AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

13/08/2021

By this application, the applicant-petitioner seeks correction

in the order dated 07.07.2021 passed by this Court in SBCWP

No.430/2020, whereby the said writ petition has been disposed of.

Learned counsel for the applicant-petitioner has submitted

that the applicant-petitioner had filed the aforesaid writ petition seeking

quashing of the impugned order dated 30.12.2019 passed by Collector

(2 of 2) [WMAP-199/2021]

(Stamps), Ajmer, whereby, a demand of Rs.3,27,75,29,243/- was

raised, however, in the order dated 07.07.2021 passed by this Court in

SBCWP No.430/2020, due to inadvertence, the date of impugned order

has been recorded as '27.09.2019'.

Learned counsel for the applicant-petitioner has further

submitted that another aspect, which requires correction is the

quantum of original demand. The quantum of original demand is

inadvertently shown as Rs.2,94,35,36,392/- in the order dated

07.07.2021, whereas the correct amount of original demand is

Rs.3,27,75,29,243/-. Learned counsel for the applicant-petitioner has,

therefore, prayed that the aforesaid inadvertent errors may be rectified.

Learned counsel for the respondents has not opposed the

application.

Having taken into consideration the facts and circumstances

of the case and in view of the statement of the learned counsel for the

applicant-petitioner, this Court is of the opinion that the above

mentioned inadvertent errors occurred in the order dated 07.07.2021

passed in SBCWP No.430/2020 are nothing but bonafide ones.

Hence, it is ordered that in place of order dated

'27.09.2019' recorded in the order dated 07.07.2021, the same be

read as '30.12.2019' and in place of original demand

'Rs.2,94,35,36,392/-', 'Rs.3,27,75,29,243/-' be read.

The application stands disposed of.

(VIJAY BISHNOI),J

357-masif/-PS

Powered by TCPDF (www.tcpdf.org)