ZORAWAR SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS order will dispose of Civil Miscellaneous No. 12626 of 1994 and R. A. No. 346 of 1994 filed in Civil Writ Petition No. 14966 of 1994.

(2.) NOTICE of the applications was issued to the writ petitioner's counsel, in response to which he has put in appearance.

(3.) IN these applications, the applicants have prayed for recalling of this Court's order dated 6th December, 1994, vide which the Court allowed the writ petition and quashed the order dated 29th September, 1994, copy of which is Annexure P-l to the writ petition pertaining to formation of Block II, Charkhi Dadri. A direction was also issued that fresh Wardbandi/blocks be constituted in accordance with rules. It was further directed that in case objection/appeal is preferred by any aggrieved party, that is to be disposed of by a well reasoned order.