ANAHITA PANDOLE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The writ petition is pending in this Court from year 2002. Various reliefs have been claimed in the writ petition, but the main reliefs with which we are concerned in this Chamber. Summons are the reliefs by which the petitioner sought quashing of permission granted to erect hoardings, allegedly in breach or contrary to

(2.) Various orders were passed from time to time. The matter went even up to the Supreme Court. One of the orders passed in the Supreme Court was in (Civil Appeal No. 6360 of 2005) on February 19, 2009, when the Supreme Court found that this case was of significant importance, and gave direction to dispose of the case as early as practicable, preferably by the end of October, 2009.

(3.) Now, the present Chamber Summons has been filed by the petitioner seeking amendment of the writ petition. A schedule is annexed to the Chamber Summons, and according to this schedule, as many as 41 amendments are sought. Notice was given to the respondents and interveners. Some of the interveners have filed their replies, and have opposed some of the amendments. The main respondents have not resisted the application for amendment.