Mir Dara Sheko, J. - (1.) Heard Mr Bhattacharya being assisted by Mr Halder representing the petitioners and also Mr Chowdhury assisted by Mr Banerjee appearing for the State.
(2.) The writ petition under Article 226 of the Constitution of India has been filed seeking rule for appropriate directions upon the respondents no.3 and 4 so that the error committed in the land schedule under the heading "land details" appended to the presentation form attached with the deed of sale, executed and registered on February 26, 2016 by and between Ramakrishna Mission and Smt. Usha Shaw, Smt. Pushpa Yadav, Sri Pradeep Kumar Singh, Sri Manoj Kumar Jaishwal and Sri Jitendra Yadav in the office of the District Sub-registrar-I, Barasat (North 24-Parganas) may be rectified.
(3.) On verification from the materials on record it appears from the deed and its appended map that though total area of 138.70 decimals appertained to R.S. Dag No.3252, 3253 and 3254 corresponding to R.S. Khatian No.2813, 2814 and 2814 was sold out, but due to inadvertence its area in the land details appended to the presentation form has been shown wrongly in R.S. Dag No.3252 correspondence to L.R. Dag No.5233 as 6.507 and R.S. Dag No.3253 correspondence to L.R. Dag No.5234 as 5.772 decimals, instead of 65.07 and 57.72 decimals. It is pertinent to mention that there is no mistake in description of the other plots.;