PRADEEP KUMAR PANIGRAHY Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up through Hybrid Mode.

(2.) The petitioner has filed this application under Rule-27-A, Chapter-VI of the Orissa High Court Rules for amending the writ petition in terms of the schedule of amendment as appended to the application.

(3.) According to Mr. Pitambar Acharya, learned Senior Counsel, amendment of the writ petition is required to incorporate the subsequent events and to amplify the averments as made in the writ petition. If the amendment is allowed, that will not change the nature and character of the writ petition.