- (1.) This is an application for recall of the order dated 27.1.2020 dismissing the writ petition for want of prosecution. Cause shown for non-appearance is sufficient. Restoration application is allowed and the order dated 27.1.2020 is hereby recalled. Writ petition is restored to its original number. Order on Writ Petition
(2.) Heard Sri Ashish Agrawal, learned counsel for the petitioners and learned Standing Counsel for the State-respondents.
(3.) The present petition has been filed against the order dated 15.2.2001 passed by the Collector, Mainpuri in Case No. 32 of 2000-2001 (Fero Singh and others vs. Ziledar and others) whereby the leases granted to the petitioners in the year 1974 have been cancelled in the proceedings initiated at the behest of respondents no. 4 to 15 in the year 2001 and the revision filed against the said order has also been dismissed by the Additional Commissioner, Agra Division, Agra vide order dated 18.11.2006.;