- (1.) Heard Mr.P.C.Bhandari, learned counsel for the applicant.
(2.) The present application is one seeking recall of the order dated 16.8.2012 passed by a coordinate Bench of this Court, thereby disposing of D.B.Civil Writ Petition No.2658/2003 instituted by the applicant.
(3.) The applicant/writ petitioner had initiated the aforementioned writ proceedings seeking the following relief :- "It is therefore most humbly prayed that in the interest of justice this Public Interest Writ Petition may kindly be allowed and the respondents may be directed to produce the record of various cases decided by settlement committees and by issue of appropriate writ, order or direction, the amendment made in JDA Act by inserting Section 83-A may kindly be quashed and set aside and the notifications issued by the State Govt. in this regard constituting local and State level Settlement Committees may also be quashed and set aside and the decisions given by such Settlement Committees may be declared as invalid and illegal.";