DEVENDRA SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) An amendment application has been filed belatedly after this Court detected that earlier Writ Petition No. 42007 of 1996 with identical facts and similar relief was filed as already noted by this Court in its order dated 14-10-99.

(2.) In the interest of justice, I allow this application. The proposed amended reliefs shall be read in the writ petition (which may be incorporated by the office in due course). I do not propose to adjourn the case on this score.

(3.) Amendment of reliefs, as prayed in the amendment application No. 88560 of 1999, will have no consequence otherwise on the final result of the case.