RECALL APPLICATION; RAJENDRA SAIKSHIK SAMITI,SPRINGDALE MAHILA MAVIDYA & 2 ORS Vs. TEHSILDAR AND 4 ORS

JUDGEMENT

(1.) These recall applications have been filed on behalf of the respondent nos. 2, 3 and 4 seeking recall of the order dated 19.12.2017.

(2.) It would be appropriate to have a brief retrospect of the proceedings at this stage.

(3.) The petitioners filed this writ petition challenging recovery certificate dated 4.7.2017 issued by Chief Development Officer, Bareilly (respondent no. 3) and consequential citation dated 10.7.2015 for recovery of Rs. 57,60,000/- and recovery charges from petitioners.