- (1.) This I.A. has been filed for amendment of the writ petition in view of the subsequent events.
(2.) The same will form part of the writ petition.
(3.) This writ petition has been filed for direction upon the respondents no. 1 and 2-Hindustan Petroleum Corporation Limited (for short "the Company") to consider the objection raised by the petitioner against the selection of respondent no. 3 for retail outlet dealership at Sarath.;