Smt. Bina Paul vs The State Of West Bengal & Ors
2022 Latest Caselaw 3928 Cal

Court No. 22          IN THE HIGH COURT AT CALCUTTA
04.7.2022              Constitutional Writ Jurisdiction
(Item No. 1)
                              Appellate Side

(AB)                       W.P.A. 5577 of 2003
                                    +
                            CAN 5018 of 2016
                                    +
                            CAN 5633 of 2017

                              Smt. Bina Paul
                                    VS
                      The State of West Bengal & Ors.

                     Mr. Rabindranath Mahato
                                    ....... for the petitioner
                     Mr. Shamim Ul Bari
                                        ........ for the State


                      The matter has appeared at the instance of the

               parties pointing out certain typographical errors in the

               judgment and order dated June 29, 2022.

                      Mr. Rabindranath Mahato, learned advocate

               appears for the petitioner.

                      Mr. Shamim Ul Bari, learned advocate appears

               for the respondents.

On consensus the following typographical

errors are being corrected.

In the first paragraph in the first line in place

of "January 25, 1961" the same should be corrected

and read as "November 24, 1960".

In paragraph No. 2 last line the figure should

be corrected and read as "Rs.1390-2970/-" in place of

"Rs.390-2970/-".

In paragraph 5 at page 3 the number of

notification should be corrected and read as "O/B" in

place of "O1B" and in the 4th line thereof the

arithmetical figure should be corrected and read as

"Rs.360-815/-" in place of "Rs.300-685/-".

In paragraph 9 at page 6 of the order the last

entry should be corrected and read as 6. Government

order dated March 7, 1990 under which the said

clause 7(ii) must feature.

In paragraph 17 at page 10 in the 10th line

from the top the second word "lower" should be

corrected and read as "higher".

In paragraph 20 at page 11in the first line

"1961"should be corrected and read as "1960".

The aforesaid corrections were made in

presence of the learned advocates for the parties and

should be incorporated in the judgment and order

dated June 29, 2022.

The other portions of the said judgment and

order shall remain unchanged.

(Aniruddha Roy, J.)