Banshi Lal Khatik vs The State Of Rajasthan
2021 Latest Caselaw 17801 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Writ Misc Application No. 234/2021

Banshi Lal Khatik S/o Shri Lal Chand, Aged About 48 Years, By Caste Khati, Resident Of Kareda Tehsil Mandal District Bhilwara.

----Petitioner Versus

1. The State Of Rajasthan, Through Secretary, Department Of Food And Civil Supply And Consumer Affairs, Government Of Rajasthan, Secretariat, Rajasthan, Jaipur.

2. The District Supply Officer, Bhilwara

3. Enforcement Inspector, Mandal District Bhilwara.

                                                                  ----Respondents


For Petitioner(s)           :     Mr Pritam Joshi




             HON'BLE MR. JUSTICE VIJAY BISHNOI

                            Judgment / Order

26/11/2021

This application is preferred on behalf of the petitioner

seeking correction in the order dated 19.08.2021 passed by this

Court in SBCWP No.10886/2021, whereby the said writ petition

has been allowed.

Learned counsel for the petitioner has submitted that

the aforesaid writ petition was preferred before this Court being

aggrieved with the order dated 14.03.2019 passed by District

Supply Officer, Bhilwara, whereby a licence issued to the petitioner

for running a fair price shop at Kareda, Tehsil Mandal, District

Bhilwara was suspended.

Learned counsel for the petitioner has further

submitted that this Court vide order dated 19.08.2021 while

(2 of 2) [WMAP-234/2021]

allowing the aforesaid writ petition, has directed the respondents

to resume the supply of essential commodities to the petitioner's

fair price shop forthwith, however, due to inadvertence, in para 2

and 3 of the order dated 19.08.2021, in place of District Supply

Officer, Bhilwara, "District Supply Officer Bikaner" have been

mentioned, so also instead of fair price shop at Kareda Tehsil

Mandal, District Bhilwara, "Village Hadan, Tehsil Kolayat,

District Bikaner" have been mentioned in para No.2 of the order

dated 19.08.2021. It is, therefore, prayed that the aforesaid

inadvertent mistakes may be rectified.

Having heard learned counsel for the petitioner and

carefully gone through the order dated 14.03.2019 impugned to

SBCWP No.10886/2021, this Court is of the opinion that whatever

mistakes occurred in the order dated 19.08.2021, the same were

due to inadvertence and are required to be rectified.

Hence, it is ordered that wherever the words "District

Supply Officer Bikaner" are mentioned in the order dated

19.08.2021, the same are replaced by "District Supply Officer,

Bhilwara". It is also ordered that the words "Village Hadan,

Tehsil Kolayat, District Bikaner" mentioned in para No.2 of the

order dated 19.08.2021 are replaced by "Kareda, Tehsil

Mandal, District Bhilwara".

In view of the above, the instant application stands

disposed of.

(VIJAY BISHNOI),J

43-masif/-PS

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