MAHESH KUMAR SINGH Vs. THE STATE OF BIHAR

JUDGEMENT

(1.) This interlocutory application has been filed with the prayer for amendment of the prayer in the writ petition by adding the following prayer -

(2.) Having regard to the nature of the prayer, the interlocutory application is allowed and the petitioner is permitted to make appropriate amendment in the writ petition and the same shall be treated as forming part of the writ petition. I.A. No. 3173 of 2017

(3.) This interlocutory application has been filed with the prayer for amendment of the prayer in the writ petition by adding the following prayer -