SURENDRA SINGH,J. - (1.) THIS is an application seeking recall of the order dated 11.8.2010 dismissing the writ petition for want of prosecution.
(2.) THE ground for non-appearance was that the counsel was not expecting that the matter would be taken after the lunch as such he could not appear in the present case. The ground shown is sufficient. The order dated 11.8.2010 is recalled and the writ petition is restored to its original number.
(3.) NOW , we proceed to hear the writ petition.;