RAM DIYA Vs. ADDITIONAL DIRECTOR, CONSOLIDATION

JUDGEMENT

(1.) Prayer in this application is to re-call order dated 29.04.2010, dismissing the writ petition for non-prosecution and for hearing the writ petition, on merits. Notice of the application to counsel for contesting respondent No. 3.

(2.) Counsel for contesting respondent No. 3 states that he has no objection, if the application is allowed.

(3.) Heard.