DAYA RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Rajendra Prasad Shukla, learned counsel for the petitioner and Shri Hemant Kumar Pandey, learned Standing Counsel representing all the opposite parties.

(2.) This is an application for recall of an order dtd. 6/8/2019 passed by a Co-ordinate Bench of this Court whereby the petition was dismissed for want of prosecution. The application has been filed belatedly and the petitioner has filed an application for condonation of delay in filing the recall application for recall of order dtd. 6/8/2019.

(3.) The order dtd. 6/8/2019 is being reproduced below:-