Present vs For The
2021 Latest Caselaw 1018 Tri

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                      HIGH COURT OF TRIPURA
                            AGARTALA

                             IA NO 2 OF 2021 IN
                               CRP 50 OF 2021
Present:
    For the petitioner (s)     : Mr. Ranjit Dasgupta, Advocate.

    For the respondent (s)     : None.

HON'BLE MR.JUSTICE ARINDAM LODH 04.10.2021 Order In this present Civil Revision Petition, the petitioner has filed an Interlocutory Application for correcting some typographical errors which were detected in the order dated 07.09.2021 passed by this court.

Mr. R. Dasgupta, learned counsel appearing for the petitioner has invited my attention to the following typographical errors which have been surfaced in the order dated 07.09.2021.

In paragraph 2, the date of the judgment has wrongly been mentioned as 05.12.2019, but, it should be judgment dated 18.01.2020 and the case No. was typed as Civil Misc (PMP) 01 of 2014, but, it would be corrected as Civil Misc.(PMP) 47 of 2014.

In paragraph 3, the date of gazette notification was typed as 06.03.2011, whereas the correct date would be 02.07.2010. In the 6 th line it was written that the competent authority made an award vide order dated 03.02.2012, but, the actual date would be 04.12.2010.

Again, in paragraph 3 the valuation of the damaged trees was written as Rs.6,38,050/-, instead of correct value of the damaged trees at Rs.8,70,000/- . So, it would be Rs.8,70,000/-.

In paragraph 5 the name of the Advocate shall be written as Mr. R. Dasgupta instead of Mr. S. Dasgupta.

In paragraph 7, it was mentioned that the application under Section 10(2) of the PMP Act was filed on 02.07.2014, but, it should be corrected as 30.11.2012 instead of 02.07.2014. At the same paragraph, award date was typed as 03.02.2012 instead of correct date 04.12.2010.

In paragraph 9, it was typed as the order dated 05.12.2019, but, the correct date would be written as 18.01.2020.

In paragraph 10 the order dated 05.12.2019 was wrongly mentioned and the correct date would be 18.01.2020. The correct case No. would be Civil Misc. (PMP) 47/2014 which is wrongly mentioned in the order dated 07.09.2021 passed by this court.

Accordingly, all the typographical errors in the order dated 07.09.2021, passed in CRP 50 of 2021 are hereby modified and corrected and this order shall form a part of the order dated 07.09.2021.

Copy of this order shall be supplied to the learned counsel for the petitioner free of cost.

Also send a copy of this order to the court of learned Additional District Judge, Sepahijala District, Bishalgarh immediately.

The I.A., accordingly, stands disposed of. Pending applications, if any, shall also stand disposed.

JUDGE