SHANTI DEVI Vs. NAND KISHORE

JUDGEMENT

(1.) THIS is an application seeking review of the order dated 7.8.2003 passed by this Court. Learned counsel for the applicant has drawn my attention to the last but one para of the judgment wherein factual error has crept in and those observations from middle of the para read as under :

(2.) ACCORDING to the learned counsel, there has not been any encroachment upon the plot purchased by defendant-respondent No. 8 and in fact the Courts below have not given any such finding. The learned counsel has also argued that the whole judgment is liable to be reviewed.

(3.) HOWEVER , I do not find any merit in the other contention that the whole judgment deserves to be reviewed and set aside. No question of law much less a substantive question of law has been raised on the basis of correction aforementioned. The application is allowed to the extent mentioned above. The officer is directed to carry out the correction in the order dated 7.8.2003 to the extent observed above in the last but one para of the judgment. Application allowed.