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Judgment
The prayer clause in this writ petition reads thus:
“In light of the above facts and circumstances, the Petitioner most respectfully prays that this Hon'ble Court may be pleased to:
A. Issue a writ of mandamus or any other appropriate writ, order, or direction directing the Respondents to consider and decide the representation dated 06.03.2025 submitted by the Petitioner within a reasonable period and provide him with the following information;
B. Declare that the failure of the Respondents to respond to the representation is arbitrary, unlawful, and in violation of the fundamental rights of the Petitioner;
C. Award costs of the present petition to the Petitioner; and
D. Pass such other and further orders as may be deemed just and proper in the interest of justice.”
Mr. Yogesh Sharma, learned Counsel who appears for the petitioner, submits that, in fact the petitioner’s representation stands decided and that, inadvertently, the challenge to the decision has not been incorporated in the petition.
He seeks leave to withdraw the petition with liberty to file a proper petition challenging the decision on the petitioner’s representation.
Leave and liberty is granted as aforesaid.
The petition is disposed of as withdrawn.