Modern Design Associates & Ors vs The State Of West Bengal & Ors
2023 Latest Caselaw 2056 Cal

01 28.03.2023 NB Ct. 39 WPA 23221 of 2013

Modern Design Associates & Ors.

Vs.

The State of West Bengal & Ors.

Mr. Shaswat Nayak, Mr. Akanksha Mukherjee.

...for the petitioners.

Mr. Chandi Charan De Ld. AGP, Mr. Soumitra Bandyopadhyay, Mr. P. B. Mahata, Mr. Anirban Sarkar.

...for the State.

Learned counsel appearing for the petitioners submits

as follows. Due to inadvertence, the petitioners have wrongly

described the plot of land in question, in their written notes, as

plot no.39, "Block-CL". Actually it should be "Block-CK". This

error led to its repetition in the order passed by this Court. In the

interest of justice, necessary corrections may be effected in the

order passed by this Court.

Learned counsel representing the

State submits that the inadvertent typographical error may be

corrected.

Learned counsel for the State further points out that

due to inadvertence, the name of learned counsel Mr. Anirban

Sarkar was not recorded in the judgment and order as having

represented the State.

It appears that certain inadvertent typographical errors

had crept into the order dated 22.03.2023 passed by this Court.

At the heading of the order sheet, the name of Mr.

Anirban Sarkar shall be deemed to have been added as an

advocate representing the State along with the existing set of

advocates.

At the eleventh line of paragraph 2 at page no.2 of the

said judgment instead of "Block-CL", it should actually be

"Block-CK".

The inadvertent typographical errors as referred to

above are hereby corrected and the order dated 22.03.2023

shall always be read conjointly with this order.

Urgent photostat certified copy of this order may be

supplied to the parties expeditiously, if applied for.

(Jay Sengupta, J.)