FAT/291/2019
2021 Latest Caselaw 2298 Cal

Dl.   March 23,
14.    2021
                                      Through Video Conference

                                           F.A.T. 291 of 2019

                                  Mr. Pinaki Ranjan Mitra,
                                    ...for the appellants.

                                  Mr. Amitava Pain,
                                    ...for the respondents.

Re: CAN 2 of 2021 (correction) filed on March 11, 2021.

This is an application for correction of the order dated

March 13, 2020 by incorporating L.R. Dag No. 483 in stead and

place of L.R. Dag No. 482 considering the judgment and decree

passed by the trial court on December 13, 2019.

It appears that the agreement for sale refers to L.R. Dag

No. 483. Accordingly, the prayer for correction of the order dated

March 13, 2020 by incorporating L.R. Dag No. 483 in stead and

place of L.R. Dag No. 482 is allowed.

In view of the aforesaid, the Collector would be

required to revisit the market value of the property. The Collector

shall make valuation of Dag No. C.S. 426(P) and 430(P) now

known as L.R. Dag No. 483 in Khatian No. 106/1 now known as

L.R. Khatian No. 3625 in Mouza Padra under P.S. Sankrail, District

- Howrah.

The application for correction is, thus, allowed without

any order as to costs.

The parties shall immediately communicate this order

to the Collector.

The matter stands adjourned till May 12, 2021.

The collector shall file a valuation report in the

meantime.

( Soumen Sen, J. )

( Saugata Bhattacharyya, J. ) dns