WPSS/4328/2018
2021 Latest Caselaw 735 UK

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                                      WPSS No.4328 of 2018
                                      Hon'ble Sharad Kumar Sharma, J.

Mr. Alok Mehra, Advocate for the petitioners.

Mr. R.C. Arya, Standing Counsel for the State of Uttarakhand.

This writ petition was decided by a judgment of 23.02.2021. Due to inadvertent error in the judgment, the reference was made of Writ Petition No.121 of 2019, Leeladhar Satyawali and others vs. State of Uttarakhand and others.

In para 4 of the judgment that has been sought to be corrected and are directed to be substituted by the details of Writ Petition No.4328 of 2018 (S/S). The said prayer is allowed. The modification application would stand allowed subject to the observation made above and also in the order dated 23.02.2021, in para 4, where it has been written as Writ Petition No.121 of 2019, though would continue, but in addition to it, it has also to be read alongwith Writ Petition No.4328 of 2018 (S/S). This order passed today on the modification, would continue to be the part of the order/judgment dated 23.02.2021. The part of the order dated 23.02.2021, to the following effect i.e. "dated 10.01.2019 has already been complied with", would be expunged from the order of 23.02.2021.

The application stands disposed of accordingly.

(Sharad Kumar Sharma, J.) 08.03.2021 Arti