Raj Bahadur vs State of Rajasthan and Others

J.C. Verma, J.—It has been brought to my notice by the learned Counsel for the petitioner that in S.B. Civil Writ Petition No. 135/95, which was decided by me on 6th Nov. 1997 that inadvertently a mistake has occurred in the heading while typing out the memo of parties in the Judgment itself, instead of State of Rajasthan it has been mentioned as Housing Board.

A prayer has been made by the learned Counsel by mentioning it in the Court and also by filing an application in the office that the necessary corrections be made.

After going through the averment, I find that in the memo of parties by inadvertence error has instead of State of Rajasthan, Housing Board has been mentioned. The corrections be made and the names of the parties be read as "Raj Bahadur, petitioner v. State of Rajasthan and Ors. respondents."

Necessary correction in original judgment has been made today.

I order accordingly.