HEMANK VAISHNAV Vs. RAJASTHAN HIGH COURT

JUDGEMENT

(1.) This court by common judgment dated 18.07.2019 decided 33 writ petitions.

(2.) The applicants have filed three applications being D.B. Civil Misc. Applications No.234/2019 (Writ Petition No.10920/2019), 235/2019 (Writ Petition No.10922/2019) and 236/2019 (Writ Petition No.10921/2019), for clarification/modification/correction pointing out a typographical error in the operating part of the judgment dated 18.07.2019.

(3.) Though the applications have been filed in three writ petitions but considering that 33 writ petitions were decided by common judgment, the other writ petitions were ordered to be listed in 'to be mentioned' category so as to pass a common order in all the matters. Copies of such applications were provided by learned counsel for the applicants to learned counsel for the respondents and learned counsel for writ-petitioners in other cases.