Tripura High Court
For vs For on 5 January, 2022
HIGH COURT OF TRIPURA
AGARTALA
IA 02 of 2021 in CRP 32 of 2020
For Applicant(s) : Mr. S. Lodh, Adv.
For Respondent(s) : Mr. A. De, Adv.
HON'BLE MR. JUSTICE S. TALAPATRA
Order
05/01/2022
Heard Mr. S. Lodh, learned counsel appearing for the applicant.
According to Mr. Lodh, learned counsel, inadvertently, certain typing
mistakes have entered into the judgment and order dated 26.08.2021 delivered in
CRP 32 of 2020. The counsel for the respondents have not raised any objection
and acceded to the submission of Mr. Lodh, learned counsel appearing for the
petitioner. The correction whereas required has been delineated in the schedule
appended to this application. This Court has verified and finds that those are
inadvertent mistakes while typing the judgment and as such, those mistakes are
required to be corrected. Accordingly, the judgment dated 26.08.2021 as delivered
in CRP 32 of 2020 is corrected in the following manner :
In para-1 [in the 2nd line of page-6] instead of "Khatians No.1216/6
and 1216/7" Khatians No.1263/6 and 1263/7 are substituted.
In para-2 of the judgment [in page-6] in the 3rd line an unregistered
deed of exchange dated 13.05.1964 has been typed. The date 13.05.1964 shall be
substituted by "30.05.1964."
Again, in para-3 [in page-7] of the judgment the unregistered deed
of exchange dated 13.05.1964 be substituted by"30.05.1964". In the same line
[3rd line of para-3 of page-7] the Khatian number has been typed as 2276. It will
be substituted by "Khatian No.2376."
Further, in the same paragraph, meaning para-3 of page-7 where it
has been typed as his service under the Department of Food, the name of the
Department shall be corrected as "Department of Posts".
In para-4 of the said judgment [at page-7 in the 4th line], the year
has been typed as 1980 and that shall be corrected as in the year "1988."
In para-5 of the said judgment [at page-7 in the 7th line] the Khatian
number has been typed as Khatian no.3276 and that shall be substituted by
"Khatian no.2376".
Further, instead of Annexure-4 preceded by the said Khatian
number, Annexure shall be corrected as "Annexure-3".
Further, in the same paragraph where the case number has been
typed as Misc.L.A. 82 of 1984. This case shall be substituted by " Misc. L.A.82 of
1994".
In para-6 [page-10 of the said judgment] in the 5th line instead of
R.S. plots no.4322, 5368, 5267, 5328, 4243 and 4244, the following shall be
inserted by way of substitution :
"R.S. Plots No.4322, 5336, 5337, 5338, 4243 and 4244."
In the same paragraph [in the 12th line at page-10], the name
Digandra Chandra Biswas has been wrongly typed. It will be substituted by
"Digendra Chandra Biswas."
In the 16th line of para-6 [at page-10] the year of death has been
typed as 1966 wrongly, it shall be substituted by "1996."
In the same paragraph [in the last line at page-10] the inquiry report
dated 06.03.2012 has been typed, instead of the inquiry report dated 06.03.2019.
Hence, instead of "06.03.2012", "06.03.2019" shall be substituted.
In para-7 [in the 4th line at page-12] the memorandum dated
20.10.2019 has been inadvertently typed, instead of the memorandum dated
22.10.2019 and as such 20.10.2019 be substituted by "22.10.2019". In the same
page of the said judgment in para-8 similar correction has to be made in the 3rd
line. Instead of 20.10.2019 the date shall be substituted by "22.10.2019".
Again, in para-8 at page-13 of the said judgment, within the extract
[in the 3rd line against serial no.7] the name has been typed as Usha Rani Roy
Choudhury. It shall be "Usha Rani Choudhury". Accordingly, the word "Roy" be
deleted from the name typed in Serial No.7 in the extract.
In para-10 of the said judgment [at page-14 in the 5th line] the date
has been typed as 11.08.2014. It ought to have been typed as 11.08.2004.
Hence, the date 11.08.2014 stands substituted by "11.08.2004".
In the same paragraph i.e. at para-10 in the 6th line [at page-15] CS
plots No.440/p, 3442/p have been typed inadvertently. It shall be substituted by
CS plots "No.3440/p, 3442/p". However, in the same line measure of land has
been typed as 3.30 acre instead of 0.30 acre. Accordingly, 3.30 acre is deleted
and substituted by "0.30 acre".
In para-11 of the said judgment [at page-15 in the 9th line] it has
been typed as the impugned order dated 04.12.2014 inadvertently instead of
04.12.2019. Hence, 04.12.2014 stands deleted and substituted by "04.12.2019".
In the same paragraph i.e. at para-11 of the said judgment [at page-
16 in the 1st line] the memorandum dated 20.02.2019 has been typed
inadvertently instead of 20.10.2019. Hence, the memorandum dated 20.02.2019
stands deleted and substituted by "the memorandum dated 20.10.2019."
Registry is directed to correct the judgment by authority of this
order. As a measure of abundant caution, this order shall be made part of the
judgment and order dated 26.08.2021 as delivered in CRP 32 of 2020.
In terms of the above, this application stands allowed and disposed
of.
A copy of this order be supplied to the counsel for the parties free of
costs.
JUDGE
Sabyasachi B
