- (1.) Heard upon C.M. Application No.9 of 2019, filed for condonation of delay in filing the recall application.
(2.) The application is duly supported by an affidavit of the petitioner, who is 100% visually handicapped person working on the post of Cane Weaver in District Mau, in compliance of the interim order and because of his disablement, he could not get the information regarding dismissal of the writ petition in time. As soon as he got the information of dismissal of the writ petition for non prosecution, he has moved the application for condonation of delay and for recall of the order passed by this Court.
(3.) Reasons given in the affidavit are sufficient.;