LEELA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application has been filed by learned counsel for the petitioners seeking correction in the particulars of petitioner No. 5 in the writ petition.

(2.) It is inter alia indicated that the particulars of petitioner No. 5 were incorrectly typed in the cause title of the writ petition, whereafter, comparative particulars, typed in the writ petition and correct name and address, have been indicated in the application.

(3.) It is claimed that the mistake was bona fide and, therefore, particulars of petitioner No. 5 may be permitted to be corrected. Amended cause title with correct particulars has also been filed.