Shailendra Kumar And Anr vs Union Of India And Ors

The petitioner has prayed for following relief(s):

1(i) To issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondents to hence forth defer/postpone the Bihar

General Legislative Assembly, 2020 due to Covid-19 pandemic.

(ii) To issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondent No.2 to ascertain/assure conducting of the

Bihar Legislative Assembly Election once situation of Covid-19 pandemic settle down.

(iii) To issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondent No.2 to acknowledge that under the

prevailing pandemic equal representation of people will not be possible.

(iv) To issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondents particularly, Respondent No.2 to understand

that the hallmark of democracy lies in the power of citizen to exercise their vote freely and fearlessly.

(v) To issue a writ, order or direction in the nature of Mandamus commanding/directing the Respondents to henceforth issue notification for

conducting Bihar Legislative Assembly Election once the citizen/voters are fearless in rendering vote.”

Learned counsel for the petitioners seeks permission to withdraw the present petition.

Permission granted.

The present petition stands dismissed as withdrawn.

Interlocutory Application(s), if any, also stands disposed of.