SHIV KUMAR RUNGTA Vs. STATE OF U P

JUDGEMENT

(1.) The writ petition was decided and allowed by me vide judgment and order dated 3.4.2012 after considering the pleadings exchanged between the parties. Subsequent to the above decision, applicant Babu Gopal Binnani, who was not arrayed in the writ petition has filed application No. 133992 of 2012 for getting himself impleaded as respondent No. 5 in the above decided petition. He has filed another application No. 134000 of 2012 for recall of the judgment and order dated 3.4.2012.

(2.) The above two applications are for consideration before me.

(3.) I have heard Sri A.S. Rai, learned Counsel for the applicant, Sri Devendra Vaish, learned Counsel for the petitioner and the learned Standing Counsel for the respondents in the petition.