ARVIND CHAUHAN Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) For the reasons stated, the application is allowed. Because the amendments sought and prayed for in the application are totally innocuous in nature and do not in any manner change the complexion of the case and the nature of the reliefs prayed for, there is no reason to refuse the prayer for amendment. The amended writ petition has been filled. It be taken on record. Application is disposed of. CWP No. 725/2003

(2.) Admit. Rule D.B.

(3.) With the consent of the parties, this petition is being finally disposed of today itself at this stage. Parties also submit that they do not want to file any other pleadings, except the only reply affidavit which has been filed on behalf of respondent No. 2 and even though no formal reply has been filed by respondent No. 4, yet because Mr. Khidtta appears for him and we also see that reply filed on behalf of respondent No. 2 has been supported by the affidavit of respondent No. 4, this reply is being treated by respondent No. 4 as well.