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Judgment
The petitioners, in this Writ Petition, have prayed for the following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to call the records pertaining to the case from the respondent authorities.
10.2That, this Hon'ble Court may kindly be pleased to issue an appropriate writ, thereby setting-aside/quashing the impugned order dated 30.09.26 as ANNEXURE P/1.
10.3To kindly grant any other relief which may be deem fit in the given facts and circumstances of the instant case.”
At the outset, learned counsel for the petitioners seeks permission of this Court to withdraw the present petition with liberty to file a duly constituted revision before the competent authority. He further submits that the petitioners shall also file an application for interim relief and prays that if the revision is preferred along with the interim application, the competent authority may be directed to decide the same expeditiously within a period of 15 days from the date of filing thereof.
Considering the aforesaid submissions, the petition is dismissed as withdrawn with liberty, as prayed for. It is directed that if the petitioners prefer a revision along with an application for interim relief before the competent authority, the competent authority shall decide the interim application within a period of 15 days from the date of its filing, in accordance with law.