(1.) RULE. Shri Shivang Shukla, learned AGP waives service of rule on behalf of the respondents.
(2.) WITH the consent of the learned advocates appearing on behalf of the respective parties, the present Civil Application is taken up for final hearing today.
(3.) THE present application has been preferred by the applicant-original petitioner permitting the applicant-original petitioner to amend the main Special Civil Application to challenge the decision dated 12/09/2007, which according to the applicant-original petitioner came to the knowledge of the applicant-original petitioner while considering the affidavit-in-reply on 16/05/2009 in Special Civil Application No. 25867/2007.