Kali Krishna Bera & Ors vs Union Of India & Ors
2022 Latest Caselaw 575 Cal

S/L No. 3
15.02.2022

WPA 598 of 2016 Ct-11 (PD) Kali Krishna Bera & Ors.

vs.

Union of India & Ors.

Mr. Ramdulal Manna Mr. Sayan Mukherjee ... for the petitioners.

The matter is listed today as "TO BE MENTIONED"

for corrections in the judgment dt. 09.02.2022.

"(i) The cause title of the judgment shall be read as:-

Smt. Debala Rani Bera (Dead), represented through Legal Heirs Vs.

Union of India & Ors.

Instead of Kali Krishna Bera & Ors.

vs.

Union of India & Ors.

(ii) In 1st page, paragraph 1 in the last line the

word 'Governmentn' shall be read as

'Government'.

(iii) In 2nd page, 1st line of the judgment the word

'Calim' shall be read as 'Claim'.

(iv) In 3rd page, paragraph 5 in 3rd line the word

'fatther' shall be read as 'father'.

(v) In 3rd page, paragraph 5 in 4th line after the

word freedom, word movement is to be added and

the same shall be read as 'freedom movement'

instead 'freedom'.

(vi) In 3rd page, paragraph 7 in 3rd line the word

'Officer-in-Chargeb' shall be read as 'Officer-in-

Charge'.

(vii) In 3rd page, paragraph 8 in 4th line the name

of Police Station shall be read as 'P.S. Mahisadal'

instead of 'P.S.Mahisalda'.

(viii) In 13th page, paragraph 35 in 3rd line the

name of 'Shri Sushil Kumar Guha' shall be read as

'Shri Sushil Kr. Dhara'.

(ix) In 13th page, paragraph 35 in 8th line the name

of 'Shri Sushil Kumar Guha' shall be read as 'Shri

Sushil Kr. Dhara'.

(x) In 14th page, paragraph 38 in 6th line the name

of 'Shri Sushil Kumar Guha' shall be read as 'Shri

Sushil Kr. Dhara'.

(xi) In 14th page, paragraph 39 in the name of

''Shri Sushil Kumar Guha' shall be read as 'Shri

Sushil Kr. Dhara'.

This order shall be treated as part of the judgment dt.

09.02.2022.

(Krishna Rao, J.)