Amareshwar Sahay, J. - (1.) I.A. No. 111 of 2004.
(2.) HEARD the parties on the I.A. No. 111 of 2004. The application for amendment is allowed. Let the amendment application be treated as part of the main writ application. The prayer of the respondents to award costs for allowing the amendment, is refused. W.P. (S) No. 821 of 2002 :
(3.) HEARD .;