S.P.MEHROTRA, J. - (1.) THE present application has been filed on behalf of Rakesh Kumar Vishwakarma (Petitioner No. 3 in the writ petition), inter alia, praying for recalling the order dated 28th January, 2004 passed by this Court in Civil Misc. Writ Petition No. 21748 of 1995.
(2.) BY the said order dated 28th January, 2004, the said writ petition was dismissed as not pressed for the reasons mentioned in the said order dated 28th January, 2004. It appears that the respondent No. 1 in the writ petition claiming him­self to be the landlord of House No. 176, Old Katra, Allahabad (hereinafter referred to as the "disputed accommodation") filed an application under sec­tion 21 of the U.P. Act No. XIII of 1972 (in short "the Act"), inter alia, praying for release of the disputed accommodation.
(3.) COPY of the said release application has been filed as Annexure No. 1 to the present application.;