D.N.PATEL, J. - (1.) HAVING heard learned Counsel for both the sides and looking to the averments and allegation made in this interlocutory application and looking to the averments made in the writ petition, I hereby allow this interlocutory application. The nature of allegations advanced in the Interlocutory Application are in furtherance of the allegations and averments made in the writ petition and there is no total departure from the writ petition. It appears that further grievances of the petitioner have been ventilated by the respondents.
(2.) ACCORDINGLY , I.A. No. 642 of 2009 stands allowed and disposed of. W.P. (S) No. 1004 of 2009. Learned Counsel for the petitioner is permitted to delete the party -respondent No. 5.
(3.) THE amendment shall be carried out during course of the day.;