D.N. Patel, J. - (1.) I.A. No. 5721 of 2017 This Civil Miscellaneous Petition has been preferred for recalling of an order passed by the Division Bench of this Court dated 8th January, 2002 in L.P.A. No. 15 of 2002, with delay condonation application of 5635 days. The said order reads as under: " After arguing for a while, Mr. Tiwary, learned counsel appearing for the appellant, seeks leave of the Court to withdraw this appeal with liberty to file a regular civil suit in a Civil Court of competent jurisdiction. He prays that the Civil Court be directed by us to expedite the disposal of the suit. The appeal is dismissed as withdrawn. The liberty prayed for is allowed. We direct that the civil suit shall be disposed of on its merits and in accordance with law but very very expeditiously." (Emphasis supplied)
(2.) There is also a prayer in this Civil Miscellaneous Petition for the development of the land and convert the barren land into fully mechanized agricultural farm and also for the other prayers.
(3.) This Civil Miscellaneous Petition has been preferred with delay condonation application for 5635 days .;