Calcutta High Court (Appellete Side)
661/2009 on 27 July, 2010
.2010 C.R.R. 661 of 2009 With C.R.A.N. 1876 of 2010 With C.R.A.N. 23453 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 4 of the certified copy "Prabesh Bhavan" will be read as "Parivesh Bhavan".
b) In the first page of the order 7.7.2010 in place of "now pending before the learned Judicial Magistrate,Alipore the same will be read as "now pending before the learned Chief Judicial Magistrate, Alipore".2
c) In place of the word in the same order "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".
d) The word "is hereby quashed including the order dated 19th September, 2008"
will be read as "is hereby quashed including the order dated 19th November, 2008".
e) In the next page of the order the word "the connected application being C.R.A.N. 1876 of 2009" will be read as "the connected application being C.R.A.N. 1876 of 2010".
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. )