Sri Sabyasachi Roy Chowdhury & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 4493 Cal

25.07.2023
 Sl. No.3.
  Mithun
 Ct.No.42.
                                WPA 22910 of 2014
                    Sri Sabyasachi Roy Chowdhury & Ors.
                                      Vs.
                       The State of West Bengal & Ors.

                   Mr. Rajdip Ray,
                                                   ...for the petitioner.
                   Mr. Soumitra Bandyopadhyay,
                   Mr. Aniruddha Sen,
                                                       ...for the State.

                   It is submitted by the learned Advocate for the

             petitioner as well as the learned Advocate for the

             respondents jointly that in Paragraph 3 of the judgment

in WPA 22910 of 2014 delivered on 13 th July, 2023, the

word 'petitioner' was inadvertently recorded instead of

'respondent'.

The word 'petitioner' in the first line of Paragraph

3 be treated to be deleted and substituted by the word

'respondent'.

In Paragraph 6 of the judgment after the sentence

"Therefore, the respondent No.2 and 3 have become the

lessees under the State of West Bengal by a purchase of

lease land property", on compliance of all necessary

formalities as per the Government policy be added.

This order be made part of the order dated 13 th

July, 2023.

(Bibek Chaudhuri, J.)