Vineet Saran, J. - (1.) HEARD learned counsel for the petitioner as well as learned Standing Counsel appearing for the respondents and have perused the record. The petitioners are students of M.G. Polytechic Institute Hathras. The said college is being managed by an authorized controller who is the District Magistrate. For the conduct of Parliamentary elections the District Magistrate has requisitioned the said college. It is stated that because the college building is being requisitioned, the studies of the students would suffer. It is submitted by the learned counsel for the petitioners that in the last Assembly elections when the college premises was taken for the purposes of election, the authorities had vacated the college after 10 months. The petitioners further submit that the examinations in the college are to commence from 20.5.2009. Learned Standing counsel has, however, stated that the elections would be over before 16.5.2009 and in any case the college premises would be handed over by the district administration to the college administration on or before 18.5.2009 and as such the examinations of the petitioners in the college can thus be conducted. The petitioners do not have any objection to the college premises being requisitioned for the election purposes provided the same is vacated on or before 18.5.2009 as has been undertaken by the learned Standing counsel. In such view of the matter since the learned Standing counsel has given an undertaking that M.G. Polytechnic Institute, Hathras would be vacated and handed over to the college administration on or before 18.5.2009, no further order need be passed. This writ petition stands disposed of. No order as to cost.;