- (1.) IN Writ Tax No. 327 of 2008 (NTPC Limited & another vs. State of UP and others) we had delivered judgment on 11.11.2011. While delivering similar orders on a later date, we found some inadvertent typing errors in the judgment, which have arisen out of accidental slip and could not be noticed at the time of corrections.
(2.) WE , therefore, in exercise of the powers vested in us under Article 226 of the Constitution of India read with Section 153 of the Code of Civil Procedure, 1908, direct our judgment to be corrected as follows: (1) On page 21 in paragraph 20 after the name of Shri V.K. Upadhyay the words 'Senior Advocate assisted by Shri Ritvik Upadhyay' be inserted. (2) On page 16 in paragraph 18 in the second line the words 'let by' shall be deleted and the word 'led by' will be inserted. (3) On page 101 in the quotation of paragraph -125 the words "such as "e; sufficiency" or& quot significance" or" be deleted and the words 'such as sufficiency or significance or' be inserted. (4) On page 103 in paragraph 134 in the 9th line between the words 'Art. 302' and 'authorise' the word 'cannot' be inserted. In the 13th line of the same paragraph between the words 'the lists' and 'Seventh Schedule', the words 'in the' shall be inserted. (5) On page 104 in paragraph 136 in the second line between the words 'movement of' and 'brought from', the word 'goods' shall be deleted and the words 'forest produce' shall be inserted. In the same paragraph in the 4th line the words 'and movement' shall be deleted and the words 'of trade' be inserted. In the same paragraph in 6th line, the words 'only if it is established by the petitioners that the levy of transit fee is regulatory measure which promotes facilities with or without compensation' shall be deleted and the words 'if it is established by the petitioners that the levy of transit fee is not a regulatory measure or it does not provide facilities to the trade' be inserted. In the same paragraph in 11th line between the words 'freedom of trade' and 'intercourse', the words 'commerce' shall be inserted. On the same page in paragraph -137 between the words 'is compensatory is to' the word 'it' shall be inserted. (6) On page 105 in paragraph 138 in the second line the word 'same' shall be deleted and the word 'some' shall be inserted. In the same paragraph in 11th line the word 'opinion' shall be deleted and the word 'opinions' be inserted. (7) On page 106 in paragraph 140 the words 'as signatory' be deleted and the words 'as a signatory' be inserted. On the same page, in the 9th line of paragraph -141 the words 'cubic feet basis' be deleted and the words 'cubic meter basis' be inserted. (8) On page 107 in 3rd line of paragraph 142 the words 'dated 13.12.2010 dated' be deleted and the words 'dated 20.10.2010 and' be inserted. In 4th line of same page and paragraph the words 'dubic feet basis' be deleted and the words 'cubic meter basis' be inserted. In 8th line of the same paragraphs between the words 'increase', and 'converted' the word 'has' be inserted. On the same page in 1st line of paragraph 143 the words 'coal and' be deleted. (9) On page 126 in 5th line of paragraph 178 the words 'cubic basis' be deleted and the words 'cubic meter basis' be inserted. (10) On page 129 in 14th line of para 184 the word 'date' be deleted and the word 'data' be inserted. On page 130 in 11th line of paragraph 186 the word 'date' shall be deleted and the word 'data' be inserted. (11) On page 131 in 3rd line from bottom of paragraph 187 (iii) the words 'rubber sheets, bamboo', be deleted, and the words 'rubber sheets are forest produce. Bamboo' be inserted. (12) On page 133 in 10th line the words 'and to restrict over -exploitation' be deleted and the words 'and restriction on exploitation' be inserted. (13) On page 135 in 9th line the words 'cubic feet basis' be deleted and the words 'cubic meter basis' be inserted. The office is directed to issue a copy of this order along with the certified copy of the judgment dated 11.11.2011 and/or the connected cases.;