- (1.) Heard learned counsel for the parties. By this interlocutory application, petitioner seeks to incorporate the amendment made in the para-3 of the instant interlocutory application in the main writ petition for challenging the ex-parte order of confiscation vide memo no. 164 dated 23.8.2007, which is annexed as Annexure-9 to the Interlocutory Application, as according to the petitioner, final order of confiscation of seized goods were passed only after eight days of issuance of the notice on 14.8.2007 against which the petitioner had moved this court for the same relief.
(2.) It is submitted by learned counsel for the petitioner that petitioner came to know about the passing of the said confiscation order by way of the counter affidavit filed by the respondents subsequently therefore he seeks to incorporate the amendment in the main writ application to assail the confiscation order passed by confiscating authority i.e. Deputy Commissioner, Jamtara for the reason stated in the Interlocutory Application.
(3.) The amendment sought is allowed for the reason stated in the Interlocutory Application.;