USHA RINDHE Vs. ADDITIONAL COMMISSIONER

JUDGEMENT

(1.) THE petitioner has filed the present application for amendment raising almost the same grounds for filing of some documents.

(2.) AS the contents of the said amendment application are not in contradiction with the petition, leave to amend the petition granted. Application stands disposed of. 000 WRIT PETITION NO. 858/09 it appears that the respondent no. 6 Vijay and respondent no. 11 Kamlesh have filed affidavits, which in turn; are supporting the contention of the petitioner. Therefore, learned counsel for the respondent no. 5 to 17 may take instructions from them regarding appearance. Respondent no. 18, 19 and 20 have also filed separate petition to challenge the same order, which bears Writ Petition Stamp No. 4056/09. As such the same be listed along with this petition for disposal. It may be disposed of along with this petition, if parties are same. Respondents therein, if desire, may file reply by 13. 3. 2009. List this matter on 16. 3. 2009 High On Board.