MOHAMMAD KASIM KHAN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) Learned counsel for the petitioner submits that petitioner's full name is Mohammad Kasim Khan, however, in the writ petition by mistake Mohammad Kasim has been stated as name of the petitioner.

(3.) Learned counsel for the petitioner submits that in this respect array of parties may be permitted to be corrected.