- (1.) W.P. Nos. 161/87, 1285/87, 34, 44, 134, 152, 211 & 218/88, T.P. Nos. 289-90 of 1988 W.P. No. 214 & 579,189.
(2.) By consent of the parties the Writ Petitions 1073 of 1989 and 1074 of 1989 are treated as on board today. I. A. No. 1/89 (In WP. No. 161/87) & 1. A. No. 3/89 (In WP. No. 1285/87).
(3.) Both these applications for amendment are allowed only the extent of substituting prayer (bb) in place of the original prayers in the respective Writ Petitions.;