UNION OF INDIA Vs. ROOP SINGH

JUDGEMENT

(1.) The present application has been filed for recalling the order dtd. 8/10/2025 passed by this Court, by which the writ petition was disposed of in terms of the order passed by the Hon'ble Supreme Court in UNION OF INDIA AND OTHERS VS. N.M. RAUT AND OTHERS, 2024 SCC Online SC 3873.

(2.) Learned counsel for the applicants submits that inadvertently, it could not be brought to the notice of the Court that as per the reading of the said judgment by the applicant, the same is not applicable, therefore, the issue be decided afresh.

(3.) Notice of the application.