U.P. Awas Evam Vikas Parishad vs State Of U.P. & Others
2012 Latest Caselaw 1929 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 108 of 2012
 

 
Petitioner :- U.P. Awas Evam Vikas Parishad
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Awadhesh Tiwari
 
Respondent Counsel :- C.S.C.,S. Ahmad
 

 
Hon'ble Prakash Krishna,J.

Ref: Civil Misc. (Restoration) Application No. 83192 of 2012

The writ petition was disposed of ex parte by the order dated 25.1.2012. This is an application on behalf of the respondent to recall the order dated 25.1.2012.

In view of the fact that the said order was passed ex parte without affording any opportunity of hearing to the contesting respondents, the order dated 25.1.2012 is recalled. The writ petition is restored to its original number.

Let the matter be listed before appropriate Bench in the next cause list.

(Prakash Krishna,J)

Order Date :- 18.5.2012

MK/

.

Hon'ble Prakash Krishna,J.

Order on writ petition

Restored.

For order see order, of the date passed on restoration application.

(Prakash Krishna,J)

Order Date :- 18.5.2012

MK/