GURAPPA Vs. REVENUE INSPECTOR

JUDGEMENT

(1.) On going through the application filed in I.A.No.2/2022 seeking amendment, this court is of the considered opinion that since large extent of amendment is sought to be made to the memorandum of writ petition while deleting several paragraphs and subsequently adding other paragraphs and prayers, it would be better for the petitioners to file a fresh writ petition.

(2.) Accordingly, the writ petition stands dismissed. Liberty is reserved to the petitioner to file a writ petition on the same cause of action.

(3.) Office is directed to return the original documents/certified copies if any filed along with the memorandum of writ petition, while retaining a Xerox copy for the records.