- (1.) In the facts of the case, the amendment, which is sought to be incorporated, flows from the facts already on record and the same is formal in nature. The amendment application is allowed.
(2.) Let necessary corrections be made today.
(3.) Heard Sri B.C. Rai, Advocate on behalf of the petitioner. Standing Counsel on behalf of respondent nos. 1 to 4 and Sri Shiv Nath Singh, Advocate on behalf of respondent no. 5.;