ANIL KUMAR,J. - (1.) HEARD Sri Anil Kumar Srivastava, learned counsel for the petitioner and Sri Lalit Shukla, learned counsel for the respondents.
(2.) PRESENT writ petition has come up before this Court on C.M. Application No. 43533 of 2010 moved by the petitioner for interim relief. Further, when the matter was taken up, learned counsel for the petitioner submits that present writ petition may be heard and disposed of finally in view of the peculiar facts and circumstances of the case as the opposite parties are proceeding to take final decision. Sri Lalit Shukla, learned counsel for the respondents does not dispute the above prayer.
(3.) IN view of the the above facts with the consent of the learned counsel for the parties present writ petition is heard finally and disposed of today.;