HAZARI SAH Vs. STATE OF BIHAR

JUDGEMENT

(1.) The interlocutory application has been filed for amending the prayer made in the writ application so as to seek quashing of the entire recovery proceedings as also the demand for realization of Rs. 41,845/-and previous demand of Rs. 32,587/-, as contained in Annexures-1 and 2 to the writ application. It is submitted by learned counsel for the petitioner that all the facts are already on the record of the writ application but due to inadvertence the proper relief has not been sought.

(2.) In the facts and circumstances of the case, the prayer for amendment is allowed.

(3.) I.A. No. 1231/2009 is accordingly disposed of.