SUMENDRA DEBBARMA Vs. DISTRICT AND SESSIONS JUDGE

JUDGEMENT

(1.) This is an application filed under Order VI Rule 17 read with Order I Rule 10(2) of the CPC, 1908 for amendment of the connected writ petition.

(2.) Heard Mr. A. Bhaumik, learned counsel appearing for the applicant as well as Mr. P. Saha, learned counsel appearing for the respondents.

(3.) Mr. Bhaumik, learned counsel has submitted that for the purpose of determining the real controversies and also subsequent developments, it is necessary to amend the writ petition.