Madhya Pradesh High Court
Girwar Singh Mourya vs The State Of Madhya Pradesh on 19 July, 2012
R.P. No.567/2012 19-7-2012 Shri Pushpendra Yadav , learned counsel for the applicant.
This application has been filed for recall of an order dated 30.9.2011 passed in W.P. No.16446/2011 (s). It is pointed out by Shri Pushpendra Yadav, learned counsel for the applicant that in the writ petition filed certain factual error has occurred particularly with regard to filing of an earlier writ petition and the order passed therein, as a result the order passed in W.P. No.16446/2011 (s) is apparently erroneous and petitioner wants to get the matter clarified and therefore, he submits that the order dated 30.9.2011 passed in W.P. No.16446/2011 (s) and petitioner may be permitted to withdraw the original writ petition with liberty to file fresh petition clarifying the facts.
Accordingly, finding the applicant to have made a fair submission before this Court, this application is allowed. Order passed on 30.9.2011 passed in W.P. No.16446/2011 (s) is recalled. The said writ petition is restored to its original number.
Office is directed to list the original writ petition for orders before the appropriate Bench on 23.7.2012.
With the aforesaid, this application stands allowed and disposed of.
c.c. as per rules.
(Rajendra Menon) Judge mrs.Mishra