PRABHA KUMARI SRIGASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the petitioner, State and Patna Municipal Corporation.

(2.) Learned counsel for the petitioner is permitted to correct the designation of the respondent No 4. Let the same be done during course of the day.

(3.) The present writ application has been filed by the petitioner against the mutation order passed in favour of respondent No 8.