LAWS(ALL)-2016-1-357

RAJENDRA Vs. D D C & OTHERS

Decided On January 29, 2016
RAJENDRA Appellant
V/S
D D C And Others Respondents

JUDGEMENT

(1.) Heard Sri M.N. Singh, learned counsel for the applicant in this recall application (respondent no.3 in the writ petition) which has been filed for recall of the judgment and order dated 04.12.2014.

(2.) The ground in the recall application is that the judgment was reserved without hearing the counsel for the respondents who is stated to have been busy in another Court at that time and the recall application was filed immediately after the judgmenrt was delivered.

(3.) At the time of hearing of the recall application, it was additionally submitted that the sole petitioner namely Rajendra had died on 08.07.2013. The writ petition had therefore abated and therefore also, the judgment and order dated 04.12.2014 could not have been passed.