TARA PRASAD SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) In the Writ Petition, the petitioner has filed an application, registered as I.A No.05 of 2019, praying for leave to amend the Writ Petition under Order VI Rule 17 of the Code of Civil Procedure, 1908.

(2.) Heard Mr. Tara Prasad Sharma, petitioner-in-person. Also heard Dr. Doma T. Bhutia, learned Additional Advocate General, Sikkim appearing for respondents no. 1 and 2 and Mr. A. Moulik, learned Senior Counsel appearing for respondent no. 3 and Mr. Thupden G. Bhutia, learned counsel appearing for respondent no. 4.

(3.) Dr. Bhutia submits that the matter in controversy does not relate to the State and, therefore, she will not make any submission on I.A No.05 of 2019.