- (1.) BY the Judgment and Order dated 20.2.2007, the Writ Petition was disposed of by this Court.
(2.) SUBSEQUENTLY , an Application being Civil Misc. Recall/Modification Application No. 66347 of 2007 was filed on behalf of the respondent nos. 2 and 3, inter -alia, praying for modification of the said Judgment and Order dated 20.2.2007. By the Order dated 3rd July, 2007, this Court recalled the said Judgment and Order dated 20.2.2007 and restored the Writ Petition to its original number.
(3.) AGAINST the said Order dated 3rd July, 2007, the petitioners herein filed before the Supreme Court, a Special Leave Petition No. 15706 of 2007 which was subsequently numbered as Civil Appeal No. 2414 of 2009.;