RAMPATI Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) Learned counsel for the petitioners submits that petitioner No. 1 namely Smt. Ramapti has inadvertently been mentioned as a party while she had already expired and accordingly the petitioners may be permitted to carry out necessary correction in the array of parties.

(2.) Learned Standing Counsel and Shri Mohan Singh for the Gaon Sabha submit that they have no objections in case C.M.A. No. Nil dtd. 4/2/2025 is allowed.

(3.) This Court finds that the said application is merely formal in nature and does not impact the merits of the case and accordingly the application is allowed. Learned counsel for the petitioners is directed to carry out the necessary amendment, forthwith.