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Judgment
8 paragraphs · 143 wordsCAN 2314 of 2018 is an application for amendment of the writ petition being W.P. 4701 (W) of 2018. On the prayer of the petitioner who is appearing
in person, leave is granted to delete proposed prayer (ai) as mentioned in the amendment application.
We have considered the proposed amendments. We are of the view that the same are necessary for complete an effectual adjudication of the issues
involved in the writ petition.
Accordingly, the prayer for amendment is allowed. The proposed amendments shall be deemed to be the part of the main writ petition.
The petitioner is directed to file amended copy of the writ petition before the next date and also serve amended copies of the writ petition on the
respondents including added respondents and file affidavit-of-service.
List the matter on 4th May, 2018 under the heading “Specially Fixed Pil Matterâ€.