- (1.) C.M. Application No.87178 of 2016. This is an application for condonation of delay in filing the recall application. The cause of delay has satisfactorily been explained in the affidavit filed in support of the application. The application is allowed. The delay in filing the recall application is condoned.
(2.) C.M. Application No.87181 of 2016. This is an application for recall of the order dated 15.1.2014 whereby the writ petition was dismissed for want of prosecution. The cause shown in the affidavit for recall of the order dated 15.1.2014 is sufficient. The order dated 15.1.2014 is recalled. The writ petition is restored to its original number. The application is allowed. Order on the writ petition.
(3.) Heard learned counsel for the petitioners and Sri Shailendra Singh Chauhan, learned counsel for the respondent-Lucknow Development Authority.;