KAMESHWAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This writ petition is listed under the heading for orders for passing appropriate order in Interlocutory Application No.8737 of 2018 whereby and whereunder the petitioner has sought for a direction to amend the pleading, prayer and allow the addition of private respondent to extent as mentioned in Paragraphs 4, 6 as well as addition of prayer mentioned in Paragraph-5 of the instant interlocutory application.

(2.) The instant interlocutory application has been filed on the pretext that during the pendency of the writ petition, certain subsequent development has taken i.e. new body of society has been elected consisting of eight members including respondent and vice president vide order dated 25.04.2018 and therefore, the same being subsequent development the prayer for amendment of the pleading as well as prayer in the writ petition has been sought for.

(3.) Ms. Pooja Kumari, learned A.C. to S.C.-III, has clearly submits that the amendment sought for may be incorporated in the pleading as also the prayer to the writ petition may be allowed for proper adjudication of the issue involved in this case.