- (1.) As prayed by learned counsel Mr. Parijat Sinha this petition is dismissed as withdrawn.
(2.) These petitions have been filed against the judgment and order dated 1.2.2006 in Civil Misc. Writ Petition No.31199 of 2005 of the High Court of Judicature at Allahabad.
(3.) By that decision the High Court has quashed the Press Note Number 12 dated 31.8.1998 and Notification SO 808(E) dated 11.9.1998, issued by the Central Government, by which the Sugar Industry was de-licensed under Section 29B of the Industries (Development and Regulation) Act, 1951 (hereinafter referred to as 'the Act'.);