BHARGAV B.L. Vs. DR. RAM MANOHAR LOHIA LAW COLLEGE, BANNERGHATTA MAIN ROAD, GOTTIGERE, BENGALURU AND OTHERS

JUDGEMENT

(1.) - The petitioner has applied seeking admission to 5 years B.A., LL.B. Course with any of the affiliated colleges of Karnataka State Law University. Since the last date for submission of the admission fee is 31-8-2016, this case is being decided at this stage itself.

(2.) The petitioner has submitted an application for amendment of the writ petition. According to the learned Counsel for the petitioner, the petitioner had prayed that his application should be considered by the respondents. However, during the pendency of the present petition, the respondent 2 has issued a communication dated 13-8-2015, whereby the petitioner's application has been rejected. Therefore, the petitioner needs to amend the present writ petition in order to challenge the communication dated 13-8-2015.

(3.) Since, the communication dated 13-8-2015 is a subsequent development of the case, since the said communication adversely affects the petitioner's right, and since no-objection has been raised for the proposed amendment, the application for amending the writ petition is allowed.