GOVT OF NCT OF DELHI Vs. MAMTA RANI

JUDGEMENT

(1.) THIS is an application by the petitioner for recalling the order dated 21st February, 2011, dismissing the writ petition in default of appearance of the petitioners and their counsel.

(2.) THE applicant has contended that, on 21st February, 2011, no one could appear on behalf of the petitioners as panel of lawyers, as per the Government of NCT of Delhi, was reconstituted and the previous counsel ceased to be counsel for the Government. THE change of panel of lawyers was gazetted in the first week of February, 2011, however all the counsels, who had been put on panel on behalf of the Government of NCT of Delhi, were not notified due to procedural aspects.

(3.) THE application for restoration was, however, filed on 6th April, 2011 beyond the period of thirty days. No explanation has been given as to why the application could not be filed within the period of limitation nor any application has been filed on behalf of the petitioners for condonation of delay.