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Judgment
4 paragraphs · 170 wordsBhaskar Raj Pradhan, J
I.A. No. 02 of 2023
An application for amendment preferred by the petitioner seeks to incorporate certain facts and documents which are relevant but not done in the writ petition due to inadvertence. A perusal of the amendment application reflects that the petitioner is desirous of placing additional facts on record for the purpose of the writ petition without seeking any additional prayers. The State Government has filed a response to the application objecting the amendment sought for. Considering the amendment application as well as the objection, this court is of the view that the amendment sought for does not change the nature and character of the writ petition. In such view of the matter, the amendment must be allowed. The petitioner shall file an amended writ petition within a period of two weeks from today confining itself to only those allowed. Four weeks thereafter, to the respondent to file counter affidavit. I.A. No.02 of 2023 is allowed and stands disposed.
List on 24.08.2023.