- (1.) Regard being had to the statements made in the petition, explaining the reason for his non-appearance, when the case [W.P.(S) No.1800 of 2002] was taken up, there appears to be sufficient reason for nonappearance when the case was taken up for hearing.
(2.) Accordingly, order passed in the writ application, dismissing the application on account of its non-prosecution, is set aside. Consequently, let W.P.(S) No.1800 of 2002 be restored to its original file.
(3.) Hence, this C.M.P. is allowed.;