Orissa High Court
Unknown vs 3 26.7.2018. Heard on 26 July, 2018
Author: S.K.Mishra
Bench: S.K.Mishra
W.P.(C) No.7807 OF 2018
I.A.No.10906/2018
3 26.7.2018. Heard.
This petition has been filed for modification of the
order dated 27.6.2018. There is no error in the order to
modify the same.
However, learned counsel for the petitioners
submitted that in the cause title page the address of opposite
party no.5 has been wrongly mentioned as Tahasildar,
Daringibadi, At/P.O.- Daringibadi, Dist-Kandhamal instead
of Tahasildar, Baliguda, At/P.O.-Baliguda, Dist-Kandhamal.
In view of the above submission, it is directed that
the words "Tahasildar, Daringibadi, At/P.O.- Daringibadi,
Dist-Kandhamal" be deleted and in its place "Tahasildar,
Baliguda, At/P.O.-Baliguda, Dist-Kandhamal", be
substituted. Necessary corrections be made by the office.
Misc. Case is, accordingly, disposed of.
Urgent certified copy of this order be granted on
proper application.
.........................
S.K.Mishra, J ....................... D.Dash, J AKB