SHAHADAT ALI Vs. BOARD OF REVENUE

JUDGEMENT

(1.) Learned counsel for the applicants has pressed the application for correction seeking corrections in Court's judgment and order dtd. 29/8/2025.

(2.) It is submitted by learned counsel for the applicants that there are certain typographical errors in the judgment and order dtd. 29/8/2025, and prayer has been made to correct the same.

(3.) Perused the order dtd. 29/8/2025 as well as application for correction.