HASINA KHATOON Vs. COMPETENT OFFICER

JUDGEMENT

(1.) Petitioner, Smt.Hasina Khatoon wants to amend her prayer clause in the writ petition, inter alia, on the grounds that in the prayer clause (ii) she has given property number, but inadvertently the place where it is situated has not been mentioned. Hence by amendment in prayer clause (ii) she wants to add the location of the property situated.

(2.) So far as this amendment in the relief clause is concerned, counsel for the respondent has no objection. Hence, amendment pertaining to relief number (ii) indicating the location of the property in question is hereby allowed.

(3.) As regards the second amendment sought, the main contest by the respondent is that it amounts to setting up a new case. Moreover, it is beyond the case set up by the petitioner in the main petition.