- (1.) This is an application for restoration. Causes being sufficient, order dated April 26, 2011 is recalled. FMA 1160 of 2010 is restored and is taken up for hearing by consent of the parties.
(2.) We have heard Mr. Shamim Ul Bari, learned Counsel appearing for the appellants and Mr. Partha Pratim Mukherjee, learned Counsel appearing for the respondents/writ petitioners.
(3.) Upon hearing the rival contentions, we feel that the writ petition should be remanded back to the learned Judge for being heard afresh on the limited issue.;