CHHOTEY LAL Vs. STATE OF U. P.

JUDGEMENT

(1.) C. M. Application No.3 of 2022- for recall of order dtd. 16/7/2022 filed in Writ C No.3000003 of 1995 is allowed. Order dtd. 16/7/2022 is recalled. The petition is restored to its original number.

(2.) C. M. Application No.3 of 2022- for recall of order dtd. 16/7/2022 filed in Writ C No.3000038 of 1995 is allowed. Order dtd. 16/7/2022 is recalled. The petition is restored to its original number.

(3.) Substitution application filed in writ C No. 3000143 of 1994 vide C. M. Application No.4 of 2022 in place of the sole petitioner Devi Prasad is allowed condoning the delay, and setting aside abatement, if any.