- (1.) Feeling aggrieved against the alleged inaction on the part of respondent authorities, petitioners have approached this court by way of instant petition under Section 482 of the Code of Criminal Procedure, invoking its inherent jurisdiction for appropriate directions to the respondent authorities.
(2.) Learned counsel for the petitioners, at the very outset, fairly states that the petitioners have got the alternative remedy, which has not been availed by them, so far.
(3.) During the course of hearing, when confronted with the judgement of the Hon'ble Supreme Court of India, in the case of Sakiri Vasu Vs. State of U.P. and others, 2008 2 SCC 409, which has recently been reiterated in Samaj Parivartan Samudaya and others Vs. State of Karnataka and others, 2012 3 RCR(Cri) 788, learned counsel for the petitioners very fairly states that let this petition be ordered to be dismissed as withdrawn, with liberty to the petitioners to avail their alternative remedy, in terms of the law laid down in Sakiri Vasu's case.;