Tvl.V.Kannan vs. The Assistant Commissioner (St) (Fac)
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W.M.P.(MD)No.6207 of 2025 in W.P(MD)No.25200 of 2024 D.BHARATHA CHAKRAVARTHY, J.
The amendment petition is filed post-disposal.
Upon perusal of the original impugned order filed along with the writ petition, it is seen that the same is dated 28.08.2024. However, the learned counsel submits that due to a cut and paste error, the prayer contained an incorrect GST number and an incorrect date of the impugned order. The same error was also carried over in the orders passed by this Court while disposing of the writ petition on 23.10.2024. 2. In view of the said submissions, I am satisfied that it was an error of oversight and therefore, it is necessary to allow the amendment petition. The amendment is allowed. The Registry is directed to carry out the corrections with reference to the prayer in the original order dated 23.10.2024 and to upload the corrected order. 12.06.2026 rgm https://www.mhc.tn.gov.in/judis
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