CHANDRIKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed application for correction of the date of the order passed in Civil Writ Petition No. 2161/1999 whereby the writ was withdrawn. The certified copy of the order shows the order to be dt. 8.12.2000 while according to the application the order was passed on 8.1.2001. Thus, the date is sought to be corrected as 8.1.2001.

(2.) From the perusal of the file of Writ No. 2161 of 1999, it transpires, that though the order purportedly dated 8.1.2000 is not placed at appropriate place in the file, but then the file does contain order sheet dt. 7.4.2000, 11.12.2000, and 13.12.2000, and so on. Likewise on the file cover, the endorsement made by the Registry also shows, that the writ petition was disposed of on 8.1.2001.

(3.) Thus, it clearly appears, that mention of the date 8.1.2000 in the order is an accidental slip, and it should be 8.1.2001.