BABBU ALI Vs. COMMISSIONER DEVI PATTAN MANDAL GONDA

JUDGEMENT

(1.) Learned counsel for the petitioner has filed supplementary affidavit today, which is taken on record.

(2.) Civil Misc. Application No.150668 of 2021 has been moved by the petitioner for recall of the order dtd. 8/9/2021, whereby the petition was dismissed for want of prosecution. A copy of the said application has been served on the learned standing counsel as well as Shri Pankaj Gupta, learned counsel for the Land Management Committed, however, no objections have been filed.

(3.) The Court has considered the aforesaid application and finds that the grounds are sufficient for recalling of the order dtd. 8/9/2021. Accordingly, the application for recall is allowed and the writ petition shall stands restored to its original number.