Section 80 of the principle Act shall be re-numbered as sub-section (1) thereof, and-



(a)in sub-section (1) as so re-numbered, for the words "No suit shall be instituted", the words, brackets and figures "Save as otherwise provided in sub-section (2), no suit shall be instituted" shall be substituted; and



(b)after sub-section (1) as so re-numbered, the following sub-sections shall be inserted, namely:-



"(2) A suit to obtain an urgent or immediate relief against the Government (including the Government of the State of Jammu and Kashmir) or any public officer in respect of any act purporting to be done by such public officer in his official capacity, may be instituted, with the leave of the Court, without serving any notice as required by sub-section (1); but the Court shall not grant relief in the suit, whether interim or otherwise, except after giving to the Government or public officer, as the case may be, a reasonable opportunity of showing cause in respect of the relief prayed for in the suit:



Provided that the Court shall, if it is satisfied, after hearing the parties, that no urgent or immediate relief need be granted in the suit, return the plaint for presentation to it after complying with the requirements of sub-section (1).



(3) No suit instituted against the Government or against a public officer in respect of any purporting to be done by such public officer in his official capacity shall be dismissed merely by reason of any error or defect in the notice referred to in sub-section (1), if in such notice-



(a) the name, description and the residence of the plaintiff had been so given as to enable the appropriate authority or the public officer to identify the person serving the notice and such notice had been delivered or left at the office of the appropriate authority specified in sub-section (1), and



(b) the cause of action and the relief claimed by the plaintiff had been substantially indicated.".