LAWS(SIK)-2023-11-3

RAVI TAMANG Vs. STATE OF SIKKIM

Decided On November 30, 2023
Ravi Tamang Appellant
V/S
STATE OF SIKKIM Respondents

JUDGEMENT

(1.) An application for amendment had been filed by the petitioner seeking to amend the writ petition. In the writ petition the Union of India is arrayed as respondent no.8.

(2.) The writ petition seeks the following prayers:-

(3.) The application for amendment seeks to add prayer (i) in the following manner.