MO. ATEEK Vs. STATE OF M.P.

JUDGEMENT

(1.) Case is listed today for rehearing.

(2.) Counsel for petitioner as well as respondents did not appeared in the case.

(3.) Final order in this case was passed on 25/2/2025 and same was signed. Later on, it was found that in para-8 of the order it has wrongly been mentioned that writ petition filed by petitioner is 'allowed'. Petition ought to have been dismissed in view of findings and reasonings given in judgment. Due to typographical error, petition was allowed and impugned order was set aside. When Court learnt about the mistake, suo moto cognizance was taken and matter is listed today for rehearing. As matter is only listed for correcting the typographical mistake in order dtd. 25/2/2025, therefore, typographical mistake in the order is corrected as under:-