Shree Chandrashekhar, J. - (1.) During pendency of the writ petition by an order dated 10.01.2008 legal heirs and successors of the petitioner no.1 were substituted (I.A. No.3036 of 2005).
(2.) The petitioners are aggrieved of order dated 10.03.2004 by which their application for recall of order dated 08.01.2003 has been rejected.
(3.) Contention raised on behalf of the petitioners is that without affording an opportunity to them issues in the suit were framed on 08.01.2003.;