- (1.) Counsel for the petitioners submitted that original petitioner No.1 and petitioner No.4 have expired on 20.3.2004 and 11.5.2004 respectively and, therefore, their legal representatives, as referred to in paragraphs 6 & 7 of the interlocutory application, are to be joined as petitioners.
(2.) Looking to the facts and circumstances of the case and having heard the learned counsel for the respondents, this interlocutory application is allowed. Legal representatives of original petitioner Nos. 1 and 4 are permitted to be joined as party. Now amendment shall be carried out during the course of the day by red ink.
(3.) Interlocutory application is allowed and disposed of. C.W.J.C. No. 772 of 1996(R);