Deepak Kumar And Anr vs State of Jharkhand & Ors

This Interlocutory Application has been preferred on behalf of petitioner for amendment in the prayer portion as well as relevant paras of the main writ petition.

Learned counsel for the petitioner seeks amendment in the prayer portion as well as relevant paras of main writ application, by incorporating the prayer as made in paragraph No.7 of the interlocutory application. He further submits that if the proposed amendment is allowed, the nature of the writ petition shall not be changed.

Learned counsel for the respondents do not object the same.

Let the said amendment as made in paragraph No.7 of the interlocutory application be incorporated in para 1 and prayer portion as well as in relevant paras of main writ application.

Accordingly, I. A. No. 307 of 2021 stands allowed.

Learned counsel for the petitioner is directed to file an amended writ petition, within a period of two weeks.

I.A. No.60 of 2021 in W.P.(S) No.4074 of 2016 This Interlocutory Application has been preferred on behalf of petitioner for amendment in the prayer portion as well as relevant paras of the main writ petition.

Learned counsel for the petitioner seeks amendment in the prayer portion as well as relevant paras of main writ application, by incorporating the prayer as made in paragraph No.7 of the interlocutory application. He further submits that if the proposed amendment is allowed, the nature of the writ petition shall not be changed.

Learned counsel for the respondents do not object the same.

Let the said amendment as made in paragraph No.7 of the interlocutory application be incorporated in para 1 and prayer portion as well as in relevant paras of main writ application.

Accordingly, I. A. No. 60 of 2021 stands allowed.

Learned counsel for the petitioner is directed to file an amended writ petition, within a period of two weeks.

W.P. (S) No. 4418 of 2016 with 4074 of 2016 Put up these cases after three weeks.

Interim Order dated 02.03.2021 shall remain in force.