Sujit Narayan Prasad, J. - (1.) Learned counsel for the petitioner has sought for leave of this Court to make necessary correction to the defect in the cause title of the respondent that in place of Town Commissioner, the same may be allowed to be corrected as Municipal Commissioner.
(2.) As prayed by the learned counsel for the petitioner he is directed to make necessary correction in the cause title of the respondent by making correction reflecting there 'Municipal' in place of 'Town.'
(3.) This writ petition is under Article 226 having been filed against raising of charges of Water bill/Water user bill pertaining to Holding no.102 situated at Dhobi Galli, Ratu Road, Ranchi.;