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Judgment
Learned counsel for the petitioners files an application being I.A. No.03/2026 seeking permission to withdraw the writ petition with liberty to file a fresh petition. It is submitted in the application that, pursuant to the direction issued by this Court on 07.10.2026, respondent No. 2 (RDA) has filed an affidavit stating that the writ petition is premature and that the petitioners may approach this Court if a cause of action arises in future. In view of the stand taken by respondent No. 2, learned counsel for the petitioners seeks permission to withdraw the present writ petition with liberty to file a fresh petition, if the cause of action so arises.
Learned counsel appearing for the respective respondents have no objection to the prayer made by learned counsel for the petitioners.
In view of the above, the application (I.A. No.03/2026) is allowed and accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.