Allahabad High Court
U.P. Awas Evam Vikas Parishad vs State Of U.P. & Others on 18 May, 2012
Author: Prakash Krishna
Bench: Prakash Krishna
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 39 Case :- MATTERS UNDER ARTICLE 227 No. - 108 of 2012 Petitioner :- U.P. Awas Evam Vikas Parishad Respondent :- State Of U.P. & Others Petitioner Counsel :- Awadhesh Tiwari Respondent Counsel :- C.S.C.,S. Ahmad Hon'ble Prakash Krishna,J.
Ref: Civil Misc. (Restoration) Application No. 83192 of 2012 The writ petition was disposed of ex parte by the order dated 25.1.2012. This is an application on behalf of the respondent to recall the order dated 25.1.2012.
In view of the fact that the said order was passed ex parte without affording any opportunity of hearing to the contesting respondents, the order dated 25.1.2012 is recalled. The writ petition is restored to its original number.
Let the matter be listed before appropriate Bench in the next cause list.
(Prakash Krishna,J) Order Date :- 18.5.2012 MK/ .
Hon'ble Prakash Krishna,J.
Order on writ petition Restored.
For order see order, of the date passed on restoration application.
(Prakash Krishna,J) Order Date :- 18.5.2012 MK/