Madan Mohan Hudati And Ors vs The State Of West Bengal And Ors
2023 Latest Caselaw 5557 Cal

24.08.2023 Sl. No. 01.

Suman Ct.No.42.

WPA 5910 of 2005

Madan Mohan Hudati and Ors.

Vs.

The State of West Bengal and Ors.

Mr. Rabindranath Mahato Mr. Satyendra Agarwal Mr. Animesh Paul ..for the petitioners

After delivery of judgment the instant matter is

listed under the heading "To Be Mentioned" at the

instance of the petitioner. It is pointed out by the

learned advocate for the petitioner that there are

some typographical errors in the judgment. I also

find the said typographical errors which has not been

corrected in the judgment delivered on 17 th August,

2023. For example, the spelling of the name of the

advocate on record was wrongly recorded, secondly,

the institution year of L.A. Case No. 9 (Act-II) of

1981-82 has been recorded as 1982-81. In some

places Section 9 (3B) of the Land Acquisition West

Bengal Amendment Act was recorded as 9(3b),

bracketed portion of number of Section 9 (3B) was

improperly recorded, in page 8 of the judgment

instead of sub-section section has been recorded,

one of the L.A. Case No. has not been mentioned in

paragraph 10 of the judgment, the word "effect" is

wrongly recorded as "affect".

These are absolutely typographical errors

which lost sight of the Court at the time of correction

of the judgment before delivery. Therefore, this

Court is of the opinion that the above typographical

errors are to be rectified in the judgment itself. The

corrected judgment shall be kept with the record and

the same will be uploaded in the server deleting the

old judgment dated 17th August, 2023 where such

typographical errors have cropped up.

(Bibek Chaudhuri, J.)