BHANU PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) This is an application for recall of the order dated 22.07.2019 passed by this Court by which a cost of Rs. 10,000/- has been imposed.

(2.) It is contended that as the matter pertains to district Amethi and the Collector, District-Amethi has not been impleaded as a party, consequently the instructions could not be received within the time which has resulted the Court imposing the cost.

(3.) Reasons indicated in the said affidavit are sufficient for recall of the order dated 22.07.2019 so far as it pertains to imposition of cost of Rs. 10,000/-.