Calcutta High Court (Appellete Side)
Rintu Sinha Mahapatra vs Union Of India & Ors on 23 May, 2025
Author: Aniruddha Roy
Bench: Aniruddha Roy
Court No. 2 IN THE HIGH COURT AT CALCUTTA 23.5.2025
Constitutional Writ Jurisdiction Appellate Side (Item No. 2) (AB) W.P.A. 9283 of 2025 Rintu Sinha Mahapatra VS Union of India & Ors.
Mr. Sabyasachi Bahttacharjee ... for the petitioner Ms. Susmita Senapati ... for Union of India Today the writ petition appears under the heading "To be mentioned" at the instance of the petitioner for correction of an apparent typographical error.
Both the parties are ad idem and submit that the typographical error is there in recording the cutoff marks. The same should be read and corrected as 103.83604 in place of 103.8604.
By consent of the parties leave is also granted to the petitioner to correct the typographical error in paragraph 9 at page 5 to the writ petition and ground no. (IV) at page 7 to the writ petition.
The correction shall be made by putting the signature of the learned advocate on record for the petitioner. The corrected writ petition shall be served upon the learned advocate appearing for Union of India.
The above correction shall be incorporated and read into the order dated May 5, 2025.
The rest of the order remains unaltered and without any modification.
(Aniruddha Roy, J.)