HARBANS LAL BHAGAT Vs. STATE

JUDGEMENT

(1.) Applicant-writ petitioner has filed this petition in terms of Section 151 of Civil Procedure Code (for short C.P.C) for recalling of the judgment-order dated 31st of July' 2009 passed by this Court in the writ petition titled above, on the grounds taken in the motion.

(2.) Respondents No. 1 & 2 and private respondents have filed their objections. Respondents No. 3 & 4 have not chosen to file objections.

(3.) Learned Counsel for the parties addressed arguments on 10th of August' 2010 and the file came to be reserved for orders.