ASSOCIATION OF OLD SETTLERS OF SIKKIM PRESIDENT SHRI RAM CHANDRA MUNDRA Vs. UNION OF INDIA MINISTRY OF FINANCE SECRETARY GENERAL

JUDGEMENT

(1.) Petitioner No.4, the Union of India as well as the State of Sikkim have filed applications seeking correction of certain phrases in paragraphs 10(a) and 77 of my judgment (B.V. Nagarathna, J) disposing of Writ Petition (C) NO.59/2013 along with the connected writ petition on 13/1/2023.

(2.) It is noted that, in the said writ petition(s), there was an amended writ petition filed, pursuant to an application seeking amendment, namely, I.A. No.3A of 2013, being allowed on 2/8/2013 and the petitioners being granted leave to file the amended writ petition vide paragraphs 4(a) to 4(y) of I.A.No.3A of 2013. Consequently, the amendments were made in the Writ Petition.

(3.) Unfortunately, learned senior counsel appearing for the writ petitioners and other counsel appearing for the respective parties in the said matter did not bring to the notice of this Court the aforesaid substantial amendments made to the original writ petition(s). It was, infact, their duty to bring to the notice of this Court the said amendments, which were twenty five in number. As a result, the unamended writ petition has been taken into consideration for the purpose of referring to the pleadings in the judgment of B.V. Nagarathna,J. Now, Miscellaneous Applications have been filed seeking correction of the judgment as if the error has occurred from the side of the Court by ignoring the fact that the amendments brought to the original writ petition(s) were not brought to the notice of this Court!