- (1.) HEARD the parties.
(2.) IN view of the facts stated in the interlocutory application and the grounds taken therein, this interlocutory application is allowed and the amendment as sought for is hereby allowed. Let this interlocutory application be treated as a part of the main writ application. W.P.S, No. 2557 of 2007
(3.) W 4th the consent of the parties this writ application has been heard on its merit and is being disposed of at this stage itself.;