MOHAMMAD TAIYAB QURAISHI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner, Sri Dilip Kumar Pandey, learned Counsel for the Gaon Sabha and Sri Hemant Kumar Pandey, learned State Counsel.

(2.) At the very outset, learned Counsel for the petitioner stated that inadvertently the typographical error related to particulars of opposite party No. 2, could not be corrected and he may be permitted to correct the same during the course of the day.

(3.) Learned State Counsel has no objection to the prayer made by the learned Counsel for the petitioner.