LAKHAN SINGH Vs. PRESIDING OFFICER

JUDGEMENT

(1.) Not on board.

(2.) Upon perusing the judgment as reported in 2003(1) Mh.L.J. 371, it appears that a typographical error of a clerical nature has occurred in pars 4 of the judgment dated 3-9-2002 in Nagpur Bench Writ Petition No. 1607 of 2002. Hence, the following corrigenda are necessary :

(3.) The registry of this Court at Nagpur to communicate this order to the parties concerned as also the reporting houses which have published the said judgment.