LAXMI DEVI Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Rajnish Tripathi, the learned counsel for petitioner, the learned Standing Counsel for Respondent Nos. 1, 2, 3, 4 and Mr. H.N. Singh, the learned counsel representing respondent No. 5, Gram Sabha.

(2.) Perused the record.

(3.) At the very outset, the learned counsel for petitioner submits that he be permitted to correct the description of Respondent No. 3 in the cause titile of the writ petition as well as the stay application.