ANIL KUMAR,J. - (1.) HEARD Shri Rakesh Chandra Shukla (in person) is present.
(2.) INITIALLY Shri Rakesh Chandra Shukla through his counsel Shri Brijesh Chandra Yadav and Shri Pawan Kumar Misra has filed writ petition bearing Writ Petition No. 7269 (SS) of 2010 "Rakesh Chandra Shukla vs. Union of India". Thereafter, in the said writ petition, an application for withdrawal of the writ petition (C.M.A.No.33104 of 2011) supported with an affidavit has been moved.
(3.) ON 29.3.2011, after hearing learned counsel for parties, this court has passed an order, the same is reproduced here -in -below: - "Present application has been moved for withdrawal of the writ petition in view of the facts stated accompanying affidavit. Learned counsel for respondent has no objection the abvoesaid prayer subject to condition that no permission will be given to the petitioner to file a fresh on the same cause of action. For the foregoing reasons, application is allowed. Accordingly, present writ petition is dismissed as withdrawn, however, no liberty is given to the peti ­tioner to file a fresh writ petition on the same cause of action." ;