MAMOONA KHATOON Vs. S.D.O., FATEHPUR

JUDGEMENT

(1.) Cause shown in the affidavit filed in support of C.M.Application No.49063 of 2018 seeking condonation of delay in filing application for recall of the order, is sufficient. Accordingly, delay is condoned and application is allowed.

(2.) Having regard to the facts narrated in the affidavit filed in support of C.M. Application No.49064 of 2018 seeking recall of the order dated 30.11.2011, the application is allowed and the order dated 30.11.2011 is hereby set-aside. The petition is restored to its original number.

(3.) Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.