K.J.Sengupta, J. - (1.) After completion of filing of affidavits for final hearing of the writ petition and in fact after the writ petition itself was being heard for two days this application has been taken out for the following reliefs:- (a) Amendment of the main writ petition being W.P. No. 12492(W) of 1999 as shown in a copy of the said writ petition delineated in a writ being annexure 'X'; (b) Alternatively and in any event, the petitioners be allowed to urge the grounds as enumerated in the instant application and to mould the prayers as mentioned in the instant application; (c) In any event the instant application be permitted to be treated as part of the main writ petition being W.P. No. 12492(W) of 1999.
(2.) In this application neither of the parties has filed any affidavit-in-opposition. The petitioners and added parties and/or intervenors apart from advancing oral submission have filed written notes of arguments but other parties were contended with oral submission.
(3.) Dr. Singhvi, learned Advocate for the petitioners submitted various aspects both on the question of jurisdiction and my authority as to whether I can entertain the aforesaid application at this stage without deciding the question of jurisdiction in the writ petition itself.;