Madhya Pradesh High Court
Ravendra Kumar Pandey vs The State Of Madhya Pradesh on 15 June, 2016
RP-365-2016
(RAVENDRA KUMAR PANDEY Vs THE STATE OF MADHYA PRADESH)
15-06-2016
Ms. Manju Singh, learned counsel for the petitioners.
Shri Direndra Shukla, learned counsel for respondents.
Considered this Review Petition alongwith the application for condonation of delay.
The appellant claimed to make correction in the order dated 21/01/2016 regarding misquote of Section. It is claimed that due to typographical error Section "54" has been wrongly mentioned in place of Section "18" of the Land Acquisition Act in paragraph 2 of the order.
Learned counsel for the respondents fairly conceded the same. Considering the fact that it is only a typographical error, the review petition is allowed.
It is ordered that, at Para 2 of order dated 21/01/2016 passed in W.P. No.3812/2007, "Section 54" be read "Section 18".
This petition is disposed of.
Copy of this order is enclosed in W.P. No.3812/2007.
(SUSHIL KUMAR PALO) JUDGE RS