Sujit Boro vs The State Of Assam And 5 Ors
2022 Latest Caselaw 5010 Gua

                                                           Page No.# 1/4

GAHC010243072022




                       THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                            I.A.(Civil)/3516/2022 In
                               WP(C)/6086/2022

         SUJIT BORO
         S/O- TARUN BORO,
         VILLAGE- PAKRIGURI,
         P.O AND P.S- SALBARI,
         DIST- BAKSA, BTAD, ASSAM, PIN-781318



         VERSUS

         THE STATE OF ASSAM AND 5 ORS.
         REPRESENTED BY THE COMMISSIONER AND SECRETARY, GOVERNMENT
         OF ASSAM, PANCHAYAT AND RURAL DEVELOPMENT DEPARTMENT,
         DISPUR, GUWAHATI-6.

         2:THE BODOLAND TERRITORIAL COUNCIL
          REP BY ITS PRINCIPAL SECRETARY

         KOKRAJHAR
         P.O AND P.S- KOKRAJHAR (BTAD)
         ASSAM
         PIN-783370

         3:THE JOINT SECRETARY
          BODOLAND TERRITORIAL COUNCIL

         KOKRAJHAR
         P.O AND P.S- KOKRAJHAR
         DIST- KOKRAJHAR
         (BTAD)
         ASSAM
         PIN-783370
                                                     Page No.# 2/4

            4:THE BLOCK DEVELOPMENT OFFICER
             BAKSA DEVELOPMENT BLOCK
             MUSHALPUR
             P.O AND P.S - MUSHALPUR
             DIST- BAKSA ( BTAD)
            ASSAM
             PIN-781373

            5:THE MCLA CUM CHAIRMAN
             MARKET AND FAIR
            TRADITIONAL
             RELIEF AND REHABILITATION DEPARTMENT
            BODOLAND TERRITORIAL COUNCIL
             C/O BLOCK DEVELOPMENT OFFICER
             BAKSA DEVELOPMENT BLOCK
             P.O AND P.S - MUSHALPUR
             DIST- BAKSA ( BTAD)
            ASSAM
             PIN-781373

            6:MD. SAHIDUL ISLAM
             S/O- AZIZUR RAHMAN

            VILLAGE AND P.O- AHOPA.
            P.S - MUSHALPUR
            DIST- BAKSA ( BTAD)
            ASSAM
            PIN-781373

            7:THE MARKET SETTLEMENT COMMITTEE
             BODOLAND TERRITORIAL COUNCIL
            KOKRAJHAR
             REP. BY BLOCK DEVELOPMENT OFFICER
             BAKSA DEVELOPMENT BLOCK
             P.O AND P.S - MUSHALPUR
             DIST- BAKSA ( BTAD)
            ASSAM
             PIN-78137

Advocate for the Petitioner   : MR. M A SHEIKH

Advocate for the Respondent : SC, P AND R.D.
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                                 BEFORE
                HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI

                                        ORDER

16.12.2022 Heard Shri MA Sheikh, learned counsel for the applicant-petitioner, who, by means of this interlocutory application, has sought for a correction of a typographical error which occurred in the judgment dated 18.11.2022 passed by this Court in WP(C)/6086/2022.

The writ petition was filed against the decision in rejecting the bid of the petitioner to run the Doomni Weekly Market for the period from 01.07.2022 to 30.06.2023. While allowing the writ petition, in the penultimate paragraph of the judgment, namely, paragraph 27, the period of settlement has, however, been mentioned as 01.07.2022 to 30.06.2022. However, in paragraph 2 of the judgment, the period of settlement has been correctly reflected as 01.07.2022 to 30.06.2023.

The aforesaid mistake appears to be an inadvertent one and requires to be corrected.

The BTC is represented by Shri SR Rabha, learned Standing Counsel.

After considering the prayer, this Court is of the considered opinion that there is no ambiguity with the period of settlement and indeed, it appears that there has been typographical error in recording the period of settlement in paragraph 27 as 01.07.2022 to 30.06.2022 instead of 01.07.2022 to 30.06.2023.

Accordingly, the period of settlement which has been recorded as above, be read as 01.07.2022 to 30.06.2023.

The interlocutory application is, accordingly disposed of.

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This order may be treated as a part of the judgment dated 18.11.2022 passed in WP(C)/6086/2022.

JUDGE

Comparing Assistant