SOUMITRA PAL, J. - (1.) Let affidavits affirmed by the Councillor, Ward No.7, Madhyamgram Municipality, the respondent no.3, filed today, be kept on record.
(2.) It has been stated in the affidavits filed by the respondent no.3 that the letter dated 14th July, 2010 was issued him without understanding the implication and its effect and was without any intention to cause any prejudice or damage to any person. It has also been submitted in the said affidavit that the said letter for all purposes may be treated to be as withdrawn.
(3.) In view of such statements made in the affidavits filed, particularly in paragraphs 4, 5 and 6 thereof, and as the respondent no.7 has stated in the affidavit that he is withdrawing the letter dated 14th July, 2010, nothing remains to be decided. Therefore, no further order need be passed, save and except it is made clear that the said letter dated 14th July, 2010 shall not be used for any purpose in any proceedings. The writ petitions are disposed of. No order as to costs.;