- (1.) Civil Misc. Amendment Application No. Nil of 2013 and Civil Misc. (Stay) Application No. Nil of 2013 have been filed today on behalf of the petitioner. Registry is directed to give appropriate numbers to the aforesaid applications.
(2.) The present writ petition has been filed by the petitioner, inter alia, praying for directing the respondents to make final determination of constituencies as per the circular of the Registrar dated 18.5.2009.
(3.) By the aforesaid amendment application, filed today, it has been brought on record that final determination of constituencies has since been done by the order dated 13.1.2013.;