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Draupat Bai Sapaha vs State Of Chhattisgarh

Chhattisgarh High Court · Decided on 17 July 2025 · Citation: (2025) 07 CHH CK 0413

HON’BLE JUDGES
Bibhu Datta Guru, J
RESULT
Disposed Of
CASE NUMBER
MCC No. 706 of 2025

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Judgment

11 paragraphs · 218 words

Bibhu Datta Guru, J

1.

Heard.

2.

The petitioner preferred the instant MCC for modification of the order dated 24.04.2025 passed in WPS No.2774 of 2025 on the ground that due to typographical mistake, in place of the respondent No. 3 and 4, the mentioned address in the cause title has been wrongly mentioned as:-

“.3 - Superintending Engineer Public Health Engineering, Circle In Front Of Nag-Nagin Talab, Gitanjali Phase-2 Road, Bahatarai, Bilaspur, Chhattisgarh.

4 - Executive Engineer Public Health Engineering Division Department, Block Bilaspur, Old Composite Building, Bilaspur, District Bilaspur, Chhattisgarh.”

3.

On due consideration, cause title mentioned in page 1 of the order dated 24.04.2025 passed in WPS No.2774 of 2025 is modified as under :

“3. Superintending Engineer Public Health Engineering (Electrical/Mechanical) circle Neer Bhawan Civil Line Raipur, District Raipur (C.G.)

4.

Executive Engineer (Electrical/Mechanical) Division Public Health Engineering Department, Infront of Nag Nagin Talab, Geetanjali City, Phase-II road Bahtarai, Bilaspur, District Bilaspur (C.G.)”

4.

The other part of the order passed in WPS No.2774 of 2025 dated 24.04.2025 shall remain unaltered.

5.

With the aforesaid modifications, the instant MCC stands disposed of.

6.

Copy of this order be placed in the record of WPS No.2774 of 2025 and further it be read along with the order dated 24.04.2025 passed in the said writ petition.