Mr. Rkp Singh vs Mr. K De
2021 Latest Caselaw 1300 Tri

                       HIGH COURT OF TRIPURA
                             AGARTALA

                      Review Pet. No. 45 of 2021

For Petitioner(s)                : Mr. RKP Singh, Adv.

For Respondent(s)                : Mr. K De, Addl. GA

Mr. N Majumder, Adv.

HON'BLE MR. JUSTICE S. TALAPATRA

Order 22.12.2021

Mr. RKP Singh, learned counsel appears for the petitioner and Mr.

K De, learned Addl. GA appears for the respondents No.2,3 & 4 whereas Mr. N

Majumder, learned counsel appears for the respondents No. 5 & 6.

Some typographical mistakes owing to inadvertence have entered

in the judgment dated on 15.12.2021 delivered in WP(C) No. 193/2021.

This court having perused the averments seeking correction is

satisfied that such corrections are necessary for avoiding any confusion. If the

corrections are made, in no manner, the petitioner will be prejudiced.

In the 2nd line of the page 3 of the judgment, the following line

will be deleted:

"However, Mr. RKP Singh, learned counsel appearing for the respondents No. 6, 7 & 8 has confirmed that those are not only pillars but the towers for laying the transmission lines."

The said line will be substituted by the following line:

"Mr. RKP Singh, learned counsel appearing for the review petitioners [the respondents No. 6, 7, & 8 of the writ petition] has confirmed that for laying the transmission lines a tower has been constructed on the land of the respondent No.1 [the writ petitioner]."

In 9th line of the page 3 of the judgment, the words "one pillar, in

addition to the tower" shall be deleted and substituted by "a tower". Wherever

the word "pillar" is appearing independently, that would submerge into the

word "tower" or it will only mean "tower" for the present context.

The registry is directed to make the necessary correction in the

judgment in the 2nd line and 9th line of the judgment, as indicated above, by

authority of this order. Apart that, as a measure of abundant caution, this

order shall form part of the judgment dated 15.12.2021 delivered in WP(C)

No. 193/2021.

In terms of the above, this petition stands allowed and disposed

of.

A copy of this order be supplied to the counsel for the parties.

JUDGE

Satabdi