Calcutta High Court (Appellete Side)
662/2009 on 27 July, 2010
.2010 C.R.R. 662 of 2009 With C.R.A.N. 1877 of 2010 With C.R.A.N. 2454 of 2010 Mr. Joymalya Bagchi Mr. Jaydeep Biswas ... For the petitioner Mr. Kallol Basu ... For the opposite party Heard the learned Advocate for the petitioner as well as the State. There are some inadvertent typographical mistakes in the order dated 7th July, 2010. The following corrections are to be made in the certified copy in the following manner:
a) At page 5 of the certified copy "Praibesh Bhavan" will be read as "Parivesh Bhavan".
b) In the first page of the order 7.7.2010 in place of the word "under Sections 14(1) and 14(2) of Water (Prevention and Control of Pollution Case Act, 1977" be read as "under Sections 14(1) and 14(2) of Water (Prevention and Control of Pollution) Cess Act, 1977".2
If certified copy of the order dated 7.7.2010, is obtained by the parties, they shall produce the same copy in the office for correction and, if produced, office is directed to carry out necessary correction expeditiously.
( Syamal Kanti Chakrabarti, J. )