Borde R. M., J. - (1.)Petitioner has tendered an application seeking amendment to the petition being Civil Application No. 3115/09. The petitioner by this application wants to bring on record certain developments those have occurred after presentation of the petition. Heard learned Counsel for the petitioner and respective respondents. Application seeking amendment is allowed. Petitioner shall carry out amendment forthwith.
(2.)This Court on 17-3-2009 while issuing notice made it clear that the petition is likely to be disposed of finally at the stage of admission. The matter as such was adjourned to 24-3-2009.
(3.)Rule. Rule made returnable forthwith. With the consent of the parties, the matter is taken up for final disposal at admission stage.