- (1.) Order dated 11.3.2005 having been recalled vide order of date passed on Restoration Application, writ petition is restored to its original number.
(2.) As requested and agreed by learned counsel for parties, I proceed to hear this case and decide it finally at this stage under the Rules of the Court.
(3.) Heard Sri Vishal Tandon, Advocate, for petitioner and Sri Shiv Sagar, Advocate, holding brief of Sri J.N. Singh, learned counsel appearing for respondent no. 3.;