- (1.) Liberty is granted to the petitioners if they so desire to amend the writ application to challenge the new policy of the State dated 14.11.2019.
(2.) Counsel for the petitioner is also at liberty to serve copy of the application on the State and other respondents and they in turn are at liberty to file reply if any by 08.01.2020. Rejoinder and affidavit if any be filed by 15.01.2020..
(3.) Matters be listed on 22.01.2020.;