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Judgment
Learned counsel for the petitioner submits that the petitioner has already submitted a representation (Annexure P-5) before the Director, Department of Urban Administration & Development, seeking release of his provident fund. He, therefore, prays for withdrawal of the present writ petition with liberty to pursue the aforesaid representation.
Learned State counsel has no objection to the prayer made by learned counsel for the petitioner and submits that, if the representation is still pending, the same shall be considered and decided in accordance with law within a period of 50 days.
In view of the aforesaid submissions, the writ petition is dismissed as withdrawn with the aforesaid liberty.