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. Arpita Banerjee, Smt. Renuka Dutta and Kewal Prasad Shaw 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 45.70 decimals appertained to R.S. Dag No.3255 corresponding to L.R. Dag No.5273 was sold out, but due to inadvertence its area in the land details appended to the presentation form has been shown wrongly as 4.57 decimals, instead of 45.70 decimals. It is pertinent to mention that there is no mistake in description of the other plots.;