DEIPORMI DKHAR Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The petitioner has filed a review petition under Chapter XI of the High Court of Meghalaya Rules, 2013 seeking review of the order dated 22.07.2019 passed in WP (C) No.265 of 2019, whereby in paragraph 4 of the said order, it has been recorded that the "writ petitioner shall submit the representation against the action initiated by respondent No.3 for cancellation of the agreement which was renewed on 09.01.2018". It was urged that no action has been initiated for cancellation of the agreement which was renewed on 09.01.2018 and thus, there is typographical error in the said order.

(2.) The challenge in the writ petition was to the floating of tender for setting up of integrated weighbridge under the Meghalaya Weighbridge Policy, 2018. Accordingly, a prayer was made that inadvertent mistake appearing in paragraph 4 be corrected.

(3.) Mr. ND Chullai, learned Additional Advocate General has put in appearance on behalf of the State respondents and has no objection.