DHRUB BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner and Mr. Kunal Tiwary, learned A.C. to G.A.-2.

(2.) Learned counsel for the petitioner is permitted to make correction in the petition with regard to Khata and Plot number of the land in question as described in the order dtd. 4/2/2010 and 19/3/2010.

(3.) It is submitted by learned counsel for the petitioner that reports of the Officer Incharge as well as the Circle Officer as contained in Annexures 2 and 3 the Khata number of the land in question has been mentioned as 145 instead of 45 though the correct khata number of the land in question is 45 which gets reflected from the orders dtd. 4/2/2010 and 19/3/2010 as contained in Annexures 5 and 6 respectively but the mistake in the petition has occurred due to wrong mentioning of khata number in the reports as contained in Annexures 2 and 3. It is expected from the concerned respondent authorities to get the same corrected.