- (1.) An impleadment / amendment application has been filed by counsel for the petitioner.
(2.) He states that the respondents 2 and 8 had wrongly been impleaded as parties in the writ petition, because, they died during the pendency of the proceedings before the Court below and had also been duly substituted.
(3.) Office is directed to allot a regular number to the amendment application filed today.;