GANGA SAGAR YADAV Vs. DULARI

JUDGEMENT

(1.) Heard Sri Rajesh Chandra Mishra, learned counsel for the petitioners. No one appears for the respondents.

(2.) Learned counsel for the petitioners at the very outset has prayed that he may be permitted to make amendment in the memo of writ petition for treating it to be writ petition under Article 227 rather than petition under Article 226 of the Constitution of India.

(3.) Learned counsel for the petitioner is permitted to make necessary incorporation in the memo of writ petition during course of the day.