B.L. KESHAV MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Heard the learned Senior counsel Sri. M. S. Bhagwat along with Sri. Satish. K, learned counsel for the petitioner and the learned AGA for the respondent.

(2.) The order impugned is the order on an interlocutory application preferred by the petitioner/applicant praying leave of the Court to amend the pleadings in statement of facts and grounds for relief thereby incorporating paragraph No.3.A.6, 3.B.8 and 3 B.9, which reads as under:-

(3.) The Tribunal, after hearing the counsel and after a detailed consideration has been pleased to reason that the same is unnecessary. That the principles of pleadings do not require the provisions of law to be pleaded. That the pleadings relate to legal provisions and that the said provision can be canvassed at the time of hearing.