PANCHAYATI GAUSHALA Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition was dismissed in default on 28.1.1983. Thereafter restoration application was filed on 18.3.1993. On 20.11.2006 when the above noted restoration application was listed, no one appeared for either of the parties, however, under confusion instead of dismissing the restoration application, I passed the order of dismissal of default on the writ petition. Thereafter application for recall of order dated 20.11.2006 was filed which was allowed on 24.1.2007, however, on the said date also under some confusion order was passed that order dated 20.11.2006 dismissing the writ petition in default is set-aside. Thereafter on 24.1.2007, arguments of learned counsel for both the parties on the merit of the writ petition were also heard.

(3.) Cause shown in the restoration application dated 18.3.1993 is sufficient. Accordingly said application is allowed and order dated 28.1.1983, dismissing the writ petition in default is also set-aside.