- (1.) The petitioners were allotted an area measuring 8x15 feet on a temporary basis by order dated 17 November 2012 for a period of one year to conduct business in the Mandi Samiti subject to certain terms and conditions.
(2.) The petitioners had earlier filed Writ Petition No.4496 of 2018 with the following prayers:- "(a) issue writ, order or direction in the nature of mandamus commanding/directing the respondents will not demolish the corresponding shop and further directed to not disturb the peaceful business of the petitioners in Fruit Mandi of Krishi Utpadan Mandi Samiti, Budaun. (b) Issue any other writ, order or direction in the nature of which this Hon'ble Court may deem fit and proper in the circumstances of the case."
(3.) The said petition was dismissed on 2 February 2018 as learned counsel for the petitioner after arguing the petition for some time made a prayer for withdrawal of the writ petition. The order is quoted below:- "Mr. Arvind Kumar Srivastava, learned counsel for the petitioners, after arguing this petition for some time, prays for withdrawal of the writ petition. The petition is dismissed as withdrawn.";