RAVI PRAKASH SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This is an application seeking correction in the name of the respondent No. 6.

(2.) The application is formal in nature, not opposed, allowed.

(3.) Learned counsel for the respondent No. 6 is permitted to make necessary correction in the name of the respondent No. 6 in the writ petition during the course of the day. Order on Civil Misc. Application No. 6639 of 2017 and Order on Writ Petition: