- (1.) This is an application by the applicant/appellant, wherein the applicant is seeking correction of plot no. 58M, which has been incorrectly mentioned as plot no. 56, in the final judgment and order dated 23.08.2011 passed in Civil Appeal No. 7237 of 2011 pursuant to the correction allowed by the High Court in the impugned judgment wherein plot no. 58M has been incorrectly mentioned as plot no.56.
(2.) For the reasons stated in the application, application is allowed. Plot no. 56 be read as plot no. 58M.
(3.) Accordingly, the application is disposed of.;