BHOOP RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition was decided in the presence of counsel for the parties on 12/12/2018 by following order:

(2.) Thereafter, the legal representatives of respondent No. 5 filed an application for recalling of the order dtd. 12/12/2018 on the ground of death of respondent No. 5 and as they were not heard prior to passing of the order dtd. 12/12/2018.

(3.) This Court considering the application filed on behalf of the legal representatives of respondent No. 5 on 11/2/2019 recalled the earlier order dtd. 12/12/2018 and passed the following order: