- (1.) HEARD learned counsel for parties and perused the record.
(2.) LEARNED counsel for the petitioner submits that he does not want to press relief clause (i), (ii) and (iii) of the writ petition and prays that he may be permitted to delete the same.
(3.) PRAYER of learned counsel for the petitioner is accepted. Learned counsel for the petitioner is permitted to delete prayer clause (i), (ii) and (iii) of the writ petition during the course of the day.;