- (1.) This petition was disposed of by me in limine upon hearing the counsel for the petitioner vide order dated 17.5.2012.
(2.) Application No.267785 of 2012 has been moved to recall the above order along with an application to condone the delay in filing the recall application. The applications fail to disclose the name of the applicant but it has been pointed out that it is a clerical mistake and the applications are on behalf of one Ghanshyam Sharda which is evident from the Vakalatnama accompanying the aforesaid applications.
(3.) The aforesaid applicant is not a party to the writ petition. There is no application on his behalf seeking impleadment as one of the respondents in the writ petition. Notwithstanding the above, as the application is primarily for recall of my order, I have to see if the circumstances exists for its recall.;