- (1.) By the Court. It appears that by the order dated 15.1.2009, the Court has, inter alia, directed as under : "Until further orders of this Court, the effect and operation of direction issued by the concerned Minister on 16.12.2008, the respondent No. 2 as mentioned in paragraph 16 to the writ petition shall remain stayed. The respondents are directed not to interfere in the functioning of the petitioner as President of Nagar Panchayat, Akbarpur District Kanpur Dehat."
(2.) By the order dated 15.5.2009, the writ petition was dismissed in default by a Division Bench consisting of Hon'ble Yatindra Singh and Hon'ble Anil Kumar, JJ. The said order dated 15.5.2009 is reproduced here in below : "List is revised. No one is present on behalf of the petitioner. The Standing Counsel and Sri K.K. Tripathi are present on behalf of the respondents. The writ petition is dismissed for default."
(3.) A restoration application being Civil Misc. Restoration Application No. 158820 of 2009 was filed on behalf of the petitioner. By the order dated 16.7.2009, the Division Bench consisting of Hon'ble Yatindra Singh and Hon'ble S.S. Tiwari, JJ recalled the said order dated 15.5.2009 and restored the writ petition. It is further directed that the case be listed before the appropriate bench. The said order is quoted below : "This writ petition was dismissed for default on 15.5.20C9. The petitioner has filed an application to recall this order. The cause shown is sufficient. The order dated 15.5.2009 is recalled. List this writ petition before the appropriate Bench in the next cause list.";