SHAMMI KAPOOR Vs. MUNICIPAL CORPORATION, LUDHIANA

JUDGEMENT

(1.) The writ petition filed by the petitioners was dismissed for prosecution on 11.10.2012. In this application, restoration of the writ petition is prayed for. Reasons are given because of which learned counsel for the petitioners could not appear when the matter was called out on 11.10.2012. We are of the opinion that the petitioners have stated sufficient cause for not appearing on that date.

(2.) Accordingly, we recall our order dated 11.10.2012 and restore the writ petition to its original number,

(3.) This order shall dispose of these writ petitions as the common questions of law are involved therein. The facts of Civil Writ Petitions No. 1548 of 2006 and 9803 of 2003 are common and therefore for disposal of these writ petitions, facts below have been taken from Civil Writ Petition No. 1548 of 2006 whereas the facts of Civil Writ Petition No. 15683 of 2006 are discussed in detail in latter part of the judgment.