RAMESH DUTT PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) APPLICATION seeking amendment is placed for orders. In course of hearing the application, both the parties also argued on merit of the writ petition at length. Learned counsel for the petitioner submitted that the writ petition is pending since 2009, the same be also disposed of on merit along with the application.

(2.) LEARNED counsel for the respondents has no objection.

(3.) WITH the consent of the parties, the writ petition is also heard on merit and is being disposed of along with the interlocutory application.