WPMS/2201/2021
2022 Latest Caselaw 2165 UK

                     Office Notes, reports,
SL.                orders or proceedings or
          Date                                                 COURT'S OR JUDGES'S ORDERS
No                 directions and Registrar's
                     order with Signatures


      19.07.2022
                                                WPMS No. 2201 of 2021
                                                Hon'ble Sharad Kumar Sharma, J.

Mr. B.D. Upadhyaya, Senior Advocate, assisted by Mr. Anil Kumar Joshi, Advocate, for the petitioners.

Mr. N.S. Pundir, Deputy Advocate General, for the State.

This writ petition was disposed of by this Court vide its judgment dated 08.06.2022, which is being sought to be modified by filing a Modification Application No. MCC/3/2022, praying for that wherever in the judgment '5 years' have been referred to, that may be corrected to be read as '3 years', in the light of the provisions contained under clause 7 of the Government Order dated 23.07.2008.

After having heard learned counsel for the parties, and also on a comparative scrutiny of the pleadings raised in the writ petition, the judgment dated 08.06.2022, wherever a period of '5 years' have been referred to, that is being directed to be read as '3 years' in the light of the provisions contained under clause 7 of the Government Order dated 23.07.2008.

Accordingly, the Modification Application stands disposed of.

(Sharad Kumar Sharma, J.) 19.07.2022 Mahinder/