NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL ORIGINAL JURISDICTION

WRIT PETITION (C) NO.57 OF 2009

Lakshmi Suri …….Petitioner Versus

Union of India and Anr.                                         …….. Respondents

O R D E R

H.L. Dattu,J.      

   We decline to entertain the Writ Petition filed under Article 32 of

the Constitution  of  India.   However,  we permit  the petitioner to make

appropriate  application  before  the  Division  Bench  of  Andhra  Pradesh

High Court in Writ Appeal No.630 of 2008 to recall the order passed on

07.07.2008 and hear   the   appeal   on    merits.  If   and   when    such

an  

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application  is  filed,  we  hope  and  trust,  the  Division  Bench  would

consider the same in accordance with law.  The writ petition is disposed

of accordingly. No order as to costs.

                                                                                     …………………………………J.                                                                                        [ TARUN CHATTERJEE ]

                                                                                     …………………………………J.                                                                                        [ H.L. DATTU ]

New Delhi, March 16, 2009.

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