RAKESHKUMAR RAMNARESH TIWARI Vs. DISTRICT COLLECTOR AND ANR

JUDGEMENT

(1.) MR . Mishra, learned advocate for the Petitioner has prayed for leave to amend the cause title so as to delete Respondent No. 2.

(2.) LEAVE to amend is granted. The amendment to be carried out forthwith.

(3.) HEARD Mr. Mishra, learned advocate for the Petitioner and Ms. Moxa Thakkar, learned AGP for the Respondent. Rule. Ms. Moxa Thakkar learned AGP waives service of process on behalf of the Respondent No. 1. With the consent of the learned advocate appearing for both the sides, the petition is finally heard and decided today.