Pramath Patnaik, J. - (1.) I.A. No. 1909 of 2016 This interlocutory application has been filed for amendment of the prayer made in the writ application.
(2.) It has been submitted that due to inadvertence, the petitioner could not specify for quashing of order dated 02.06.2013 (Annexure-7) in the prayer portion of the main writ application and the same needs to be challenged in the instant writ application.
(3.) It appears that the amendment, sought for, in the interlocutory application is formal in nature and it will not change the nature and character of the main writ application.;