For vs For
2022 Latest Caselaw 1062 Tri

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                          HIGH COURT OF TRIPURA
                                AGARTALA
                I.A. No.03/2022 in W.A. No.268/2021(DO)

For Applicant(s)                  : Mr. Debalay Bhattacharya, G.A.
For Respondent(s)                 : Mr. S.M. Chakraborty, Sr. Advocate,

Mr. Bidyut Majumder, Dy. S.G.I., Ms. P. Chakraborty, Advocate.

HON'BLE THE CHIEF JUSTICE (ACTING) HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY

Order 13/12/2022

This is an application under section 152 of the Code of Civil

Procedure for correction of the inadvertent typographical error occurred in

the Judgment dated 28.09.2022 passed by the Division Bench in Writ

Appeal No.268 of 2021.

Learned counsel appearing for the applicants-State prays for

correction of the typographical errors occurred in the impugned judgment in

terms of sub-para (a) to (e) of paragraph-1 of the application as follows:

"a. In Para 2(ii)-starting from; and bamboos from ...... 'falling on the other side of the IBB fencing' - the word 'falling on the other side of IBB fencing' to be deleted.

b. In Para 2(iii)-starting from; LA Collector, did not.........'market value claimed' by the petitioner-the word 'market value claimed' to be replaced by 'compensation claimed'.

c. In Para 2(v)-starting from; Land Acquisition Collector, Unakoti......by him 'for removal of the botanical assets therefrom'-to be replaced by 'to the botanical assets thereof'.

d. In Para 2(vi)-starting from; High Court claiming......'damage caused to the trees and bamboos' standing on the severed land'-the word 'damage caused to the trees and bamboos' to be replaced by 'market value of trees and bamboos' and also the word 'severed land' to be replaced by 'acquired land'.

e. In Para 8-starting from; the LA Collector has assessed compensation of a sum of 'Rs.2.35 crores'- the word 'Rs.2.35 crore' to be replaced by 'Rs.235 crores'."

Learned counsel for the respondents has got no objection to the

same.

Accordingly, prayer of the applicants stands allowed.

The relevant paragraphs in question of the impugned judgment

are hereby corrected as indicated hereinabove.

Order is rectified accordingly.

Registry to do the needful.

In terms of above, the application stands disposed of.

(S.G. CHATTOPADHYAY), J CHIEF JUSTICE (ACTING)

Pulak