DURGADAS KAMAT Vs. STATE OF GOA

JUDGEMENT

(1.) Heard Mr. Dattaprasad Lawande for the Applicant, Mr. Deep Shirodkar, learned Addl. Govt. Advocate for Respondents No.1, 2 and 3, Ms. Maria Correia, for Respondent No.4 and Mr. Y.V. Nadkarni for Respondent No.5.

(2.) This is an application seeking leave to amend the Petition. The Petition is yet to be admitted though, it is pointed out that there is an order that this Petition would be taken up for final disposal at the stage of admission.

(3.) Mr. Lawande states that the amendment is necessary considering certain information that the Applicant has received after institution of this Petition. The learned Counsel for the Respondents oppose grant of leave to amend by pointing out that this will change the nature of the Petition as originally instituted. They point out that in the application seeking leave to amend certain allegations have been made and, therefore, the Respondents should be granted an opportunity to deny such allegations by filing replies.