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Judgment
Hon’ble Mr. Justice Amitendra Kishore Prasad
By way of this petition, the petitioner has prayed for following reliefs:-
“I. Issue writ in the nature of Mandamus or any other appropriate writ, order, or direction commanding Respondents/Authorities to immediately release and disburse the pending 12 months' vehicle hire charges (approx. ₹7,50,000/-) for the period 22.09.2022 to 11.07.2024 along with appropriate interest for the delayed payment.
Il. Issue a direction to Respondents/Authorities to ensure. administrative compliance and coordination with each other for the immediate settlement of the petitioner's dues without shifting liability on each other
III. Grant any other relief or directives that this Hon'ble Court deems fit and proper in the interest of justice.
IV. Award the cost of this petition to the petitioner.”
Learned counsel for the petitioner, after arguing for some time, seeks permission of this Court to withdraw the present petition with liberty to pursue the representation already filed before the SECL.
No objection has been raised from other sides.
Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.