KSHATRPAL Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Heard learned counsel for the petitioners, learned Standing Counsel for the State and Shri Anil Kumar Mishra, learned counsel for the private respondent No. 2, caveator.

(2.) At the very outset, learned counsel for the petitioners submits that he may be permitted to correct the array of the parties and describe the respondent No. 1 appropriately.

(3.) Oral request is permitted and the learned counsel for the petitioners shall carry out the necessary corrections during the course of the day.