Nu Vista Limited vs State Of Rajasthan
2021 Latest Caselaw 12716 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 198/2021

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. 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

This application is preferred on behalf of the petitioner

seeking correction in the order dated 07.07.2021 passed by this

Court in SBCWP No.229/2020.

                                                                             (2 of 2)                     [WMAP-198/2021]



                                              Learned     counsel        for    the      applicant-petitioner       has

submitted that this Court vide order dated 07.07.2021 disposed of

the writ petition (SBCWP No.229/2020) while quashing the

impugned order therein. It is submitted that the date of the

impugned order, which stands quashed by the aforesaid order, has

inadvertently been recorded as '27.09.2019', whereas the correct

date of order is '30.12.2019'. Learned counsel for the applicant-

petitioner has, therefore, prayed that the aforesaid inadvertent

error may be rectified.

Learned counsel appearing 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 inadvertent error occurred in the order dated

07.07.2021 passed in SBCWP No.229/2020 is nothing but

bonafide one.

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'.

The application stands disposed of.

(VIJAY BISHNOI),J

356-masif/-PS

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