Arindam Lodh, J
Heard Mr. K. Basu and Mr. Suman Bhattacharya, learned counsel appearing for the applicant. Also heard Mr. S.S. Dey, learned Advocate General assisted by Mrs. A. Chakraborty, learned counsel appearing for respondents no.1 to 5.
The petitioner has filed this amendment application for incorporating certain facts which have caused after the filing of the connected writ petition.
Learned counsel appearing for the petitioner has submitted that the facts incorporated will not change the nature and character of the original writ petition.
Learned Advocate General has filed written objection to the said amendment application. However, in his deliberations today before this Court, learned Advocate General has submitted that the amendment application may be allowed reserving the right of the respondents to deal and controvert the averments made in the amended writ petition.
I have considered the submissions of learned counsel appearing for the parties to the lis.
Averments made in the schedule of the amendment application are allowed to be incorporated.
Accordingly, the instant interlocutory application for amendment of the connected writ petition stands allowed.
The petitioner is directed to file the amended writ petition and supply the copy of the same to Mr. Dey, learned Advocate General appearing for the respondents no.1 to 5 within a period of 3(three) weeks’ from today. The petitioner is also directed to supply the copy of the amended writ petition to learned counsel for the respondent no.6 through Dasti.
The respondents may file counter affidavit and other pleadings within next 2(two) weeks after receipt of the copy of the amended writ petition.
