Dhananjaya Y. Chandrachud, J. - (1.) Leave granted. 1. A petition was filed purportedly in public interest before the Allahabad High Court by the fifth respondent. In his petition, the fifth respondent sought a direction to the State Government to establish a new tehsil building for Tehsil Hasanpur at Village Karanpur Mafi in the District of Amroha in Uttar Pradesh. The relief which he sought was in the following terms : "(i) Issue a writ, order or direction in the nature of mandamus directing the respondent No.2 to establish new building of Tehsil Hasanpur District Amroha at Village Karanpur Mafi, District Amroha; (ii) Issue a writ, order or direction in the nature of mandamus directing the respondent No.1 to decide the representation of the petitioner dated 16.12.2015; within the stipulated period."
(2.) The Division Bench was apprised of the fact that the Government had granted its financial sanction for the construction of a new Tehsil office. Accordingly, in terms of the submission made by the fifth respondent, the High Court disposed of the petition by directing the State to take all necessary steps for the construction of a new Tehsil office for Hasanpur, District Amroha at Village Karanpur Mafi.
(3.) The appellant filed a recall application[1] which was rejected by the impugned order dated 13 October 2017. Challenging the order of the High Court declining to recall its previous order, these proceedings have been instituted.;