RAJESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was dismissed for non-prosecution on 21.3.2012. Now a restoration application has been filed by the petitioner.

(2.) Reasons assigned in the restoration application seem to be bona fide. Restoration application (MCC No. 204 of 2012) is allowed. Order dated 21.3.2012 is hereby recalled. The matter is restored to its original number.

(3.) The petition is now being heard on merits.