BANSHI SINGH Vs. ADDL. COMMISSIONER MORADABAD

JUDGEMENT

(1.) Heard Sri Aprit Agarwal, learned counsel for the petitioners and the learned Standing Counsel representing the State-respondents.

(2.) At the very outset, Sri Agarwal submits that inadvertently he could not carry out the requisite impleadment of petitioners No. 1/6/1 to 1/6/3 in the array of the parties pursuant to the recent order dtd. 7/4/2023 passed by this Court. He further submits that inadvertently necessary amendment in the prayer clause of the writ petition could also not be carried out.

(3.) Learned counsel for the petitioner is permitted to carry out the aforesaid impleadment in the array of the parties during the course of day. He may also carry out necessary amendment in the prayer clause of the writ petition pursuant to the same order.