- (1.) The matter comes up on an application at the instance of the petitioner under Article 226 of the Constitution of India for amendment of cause title.
(2.) Mr.Himanshu Jain counsel for the petitioner, submits that the name of the petitioner's father in the cause title of the petition has been carelessly recorded as "Kalu Ram Meena" and in fact is "Jagdish Narayan Meena". He prays that the typographical error in the cause title of the petition in respect of the name of the petitioner's father be accordingly rectified.
(3.) In view of the reasons stated in the application for amendment of cause title, the same is allowed. Amended cause title recording the correct name of the petitioner's father i.e. Jagdish Narayan Meena already filed, is taken on record.;