RAMKRISNA KUSHWAH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) In this review petition, petitioners seek amendment in the cause-title of W.P. No. 1077/2021, as well as, in cause-title annexed to the impugned order dtd. 9/2/2021.

(3.) Learned counsel for the petitioners submits that in the cause title of the writ petition, name of department has been mentioned as "Public Works Department" instead of "Water Resources Department". He further submits that for rectification of the aforesaid error, he had already moved an amended petition along with list of documents which was registered as Document No. 998/21 on 27/1/2021 having been duly received by the Office. The said amended petition was filed much prior to the passing of the impugned order dtd. 9/2/2021. However, it came to the knowledge of the petitioners when they received certified copy of the order dtd. 9/2/2021 that in spite of amended petition having been filed, name of the department in the cause title of the order was mentioned as "Public Works Department" instead of "Water Resources Department". Therefore, this error, which has crept in due to inadvertence and is apparent on the face of record, needs to be rectified.