- (1.) By consent of the learned advocates appearing for the parties, we take up this matter for hearing out of turn.
(2.) Mr. Jaharlal Dey, learned advocate appears for the writ petitioners and submits that although challenge is made to an order dated November 11, 2011 which would be evident from the cause title and averments made in the writ petition; but due to inadvertence, necessary prayer is not incorporated in the writ petition. He, therefore, prays for leave to amend the prayer portion of the writ petition.
(3.) As prayed for, leave is granted to the petitioners to amend the prayer portion of the writ application, here and now.;