- (1.) Heard Sri R.C. Pathak, learned counsel for applicant-petitioner and learned Standing Counsel for respondents.
(2.) This is an amendment application filed on 21.11.2007 seeking to add certain paragraphs in grounds and relief. Vide order dated 03.12.2007 it was directed to be listed in the next week. In the writ petition petitioner sought following reliefs: "(i) in the nature of mandamus commanding the opposite parties not to acquisition the land of the petitioner.(ii) in the nature of mandamus commanding the opposite parties not to demolish any part of building to dispossess the petitioner from his land, in any way what so ever.(iii) in the nature of direction in favour of the petitioner and against the opposite parties to which he may be found entitled with costs of the petition."
(3.) Since no acquisition notification was challenged, it appears that petitioner himself made a request for amendment of writ petition, whereupon on 30.04.1986 this Court passed following order: "Learned counsel for petitioner prays for one week time to amend the writ petition. List in the week commencing on 12.05.1986 alongwith the stamp reporter's report.";