JAYANTI BOSE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Upon mentioning by the counsel for the petitioner, the matter is added in today's list as to be mentioned. On 23/2/2022, the instant writ petition is disposed of.

(2.) It is pointed out by the counsel for the petitioner that in page 6 in fourth paragraph of the judgement the year of writ petition is wrongly mentioned as 2011 instead of 2014.

(3.) In paragraph 4 page 6 of the judgment, the year of writ petition shall be treated as 2014 instead of 2011. Hence, at page 6, paragraph 4 of the judgment shall be read as WPA 15358 of 2014 is thus allowed instead of WPA 15358 of 2011 is thus allowed.