Allahabad High Court
Smt. Sameera Bano vs State Of U.P. Thru. Prin. Secy. Deptt. Of ... on 13 March, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 19 Case :- WRIT - B No. - 58 of 2023 Petitioner :- Smt. Sameera Bano Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of Revenue, Lko. And Others Counsel for Petitioner :- Bipin Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Saurabh Lavania,J.
C.M. Correction Application No.02 of 2023 This is a correction application of the order dated 24.01.2023 earlier passed by this Court.
Learned counsel for the petitioner submitted that inadvertently in fifth paragraph of the order dated 24.01.2023, the date of impugned order has wrongly been typed as "14.03.2022" in place of "23.05.2022". The prayer is to allow the correction application.
In view of the above, in paragraph fifth of the order dated 24.01.2023, "14.03.2022" shall be read as "23.05.2022".
Accordingly, the correction application is allowed.
Remaining contents of the order dated 24.01.2023 shall remain intact.
Order Date :- 13.3.2023 Raj