Calcutta High Court (Appellete Side)
Asit Das & Anr vs The State Of West Bengal & Ors on 8 April, 2015
Author: Sambuddha Chakrabarti
Bench: Sambuddha Chakrabarti
1 04.15 ab W.P. 4505(W) of 2015 Asit Das & Anr.
-Vs-
The State of West Bengal & Ors.
Mr. Panchanan Hazra, ... for the petitioners My attention has been drawn to a typographical mistake in my order dated March 10, 2015. In the 4th paragraph at page 1 of the said order, the number of the concerned plot of land has been wrongly recorded as 'R.S. Plot No. 150/549'. It should be 'R.S. Plot of Land No. 115/549'.
Let the mistake be corrected accordingly. Let this order be treated as part of the order dated March 10, 2015.
Other portions of the order dated March 10, 2015 shall remain unaltered.
Urgent photostat certified copy of this order, if applied for, be supplied to the parties at an early date.
(Dr. Sambuddha Chakrabarti, J)