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Judgment
Chander Bhusan Barowalia , J
CMP No.1840 of 2020
The present application, has been maintained by the applicant-petitioner, under Rule 13 of H.P. High Court Writ Rules as well as any other enabling
provisions of withdrawal of writ petition with liberty to file afresh, if so required.
As per the applicant, the present dispute between the parties is with respect to wheat stock lying in the store of the applicant.
The applicant-petitioner is dragged by the respondents on account of colorable exercise of powers. Moreover, the applicant-petitioner is facing huge
loss due to non-allocation of monthly wheat to him. However, the respondents have given an oral assurance to settle the disputes between the parties
and further assured that monthly allocation for wheat like other flour mills shall be started, subject to withdrawal of writ petition. No prejudice will be
caused to any of the parties, if the present matter is settled. The application is duly supported with an affidavit.
On the other hand, learned Additional Advocate General submits that as the present application is formal in nature, no reply is required to be filed
and he has no objection in allowing the prayer of the applicant-petitioner.
In view of this, the present application is disposed of by ordering that the applicant-petitioner is allowed to withdraw the present writ petition with
permission to file afresh, if so desired. Accordingly, the present petition is dismissed as withdrawn, reserving liberty, as prayed for, as and when
required. Pending application(s), if any, also stands disposed of.