TAUSIF AAHMAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This Civil Miscellaneous Petition No.81 of 2019 has been filed for necessary correction in the order dated 07.01.2019 passed in W.P.(C). No.6785 of 2017 whereby and whereunder, in the sixth line of Paragraph-1 the land has been reflected as "182" acres instead of "1.82 acres", further the respondent No.5 Police Station name reflected as "Rajappa project" instead of "Rajrappa Project", therefore, the necessary correction has been sought for, hence this C.M.P. petition has been filed.

(2.) Mr. Amrendra Pradhan, Learned J.C. to G.P.-V, has got no objection to such submission.

(3.) In view thereof and taking into consideration the nature of clarification sought for, considering the submission made by the learned counsel for the petitioner is justified that in place of "1.82" acres in sixth line at Paragraph-1 it has been recorded as "182" acres, therefore the said order is modified to the extent that in place of "182" acres it shall be read as "1.82" acres, the order is modified to the above extent.