Kailash Kumar vs State of Rajasthan, Through Principal Secretary and Others

Arun Bhansali, J

An application has been filed by the petitioner seeking correction in the name and age of the petitioner in the cause title of the writ petition, stay

petition as well as the affidavits.

It is indicated in the application that due to typographical mistake the name and age of petitioner have wrongly been mentioned as ‘Kishore

Kumar’ in place of ‘Kailash Kumar’ and his age ‘63 years' instead of ‘35 years'.

In view of the above, the application is allowed. The amended writ petition filed alongwith application is taken on record. In the interim order

granted on 04.02.2020 the name and age of the petitioner may be read as ‘Kailash Kumar’ in place of ‘Kishore Kumar’ and his age

‘35 years' instead of ‘63 years'.