- (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 due to inadvertence the order passed in Miscellaneous Application No. 131 of 2011 filed by the railway authorities has not been challenged in this 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.;