PROTIK PRAKASH BANERJEE,J. - (1.) While considering the application for modification being CAN 5414 of 2018 I find that there are some inadvertent typographical errors in the order dated July 17, 2018 which is Annexure A/1 to the application. At internal page '2' of the said order in the last paragraph the words " and such land belonging to Mr. Ganguly's client" have been due to bona fide and inadvertent error printed as " and such land belonging to Mr. Roy Karmakar's client"
(2.) Let this mistake be corrected and let such order be read as "and such land belonging to Mr. Ganguly's client".
(3.) In the last page of the said order in the second last sentence there appears to be a mistake in syntax. The first sentence of the said last paragraph should read as "Mr. Mitra also submits that the writ petition ought not to have been entertained because of unexplained delay." Let this also stand corrected as aforesaid.;