RAMA DEVI Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Sri Amit Kumar Singh, learned counsel for petitioners as well as Sri Upendra Singh, learned Standing Counsel for the State-respondent Nos. 1 to 3.

(2.) Learned counsel for petitioners presses the application for amendment.

(3.) Further, in view of the facts stated in the affidavit filed in support of application for amendment, the application for amendment is allowed.