Uttarakhand High Court
Kumaun Stone Crusher Association And ... vs State Of Uttarakhand And Others on 12 April, 2012
Author: B.S.Verma
Bench: B.S.Verma
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
Writ Petition (M/S) No. 1627 of 2007
Kumaun Stone Crusher Association and others.
... Petitioners.
Versus
State of Uttarakhand and others.
... Respondents.
Mr. R.K.Raizada, Advocate, learned counsel for the petitioners.
Mr. N.P.Sah, learned Standing Counsel for the State-respondents no. 1 to 3 & 5.
Mr. Sudhir Singh, Advocate, learned counsel for the respondent No.4.
Date April 12, 2012.
Hon'ble B.S.Verma, J.
(Restoration Application No. 241 of 2012) Heard.
By order dated 19-3-2012, this writ petition was dismissed for want of prosecution.
The petitioners-applicants have moved the restoration application to recall the dismissal order dated 19-3-2012, which is supported by an affidavit, which is duly sworn in by the petitioner no.3 Mr. Bhumesh Kumar, the President of the petitioner no.1.
The restoration application has not been opposed from the other side.
In the interest of justice, the restoration application is allowed. The dismissal order dated 19-3-2012 is recalled. The writ petition is restored to its original number.
List along with connected WPMS No. 1766 of 2007.
( B.S.Verma, J.) RCP