D.K.Jain, C.J. - (1.) (Oral)
(2.) MR. Mamli, Learned Counsel for the petitioner seeks leave to withdraw the writ petition with liberty to pursue the representations, stated to have been made by the petitioner to various authorities on October 26, 2005. Accordingly, the writ petition is dismissed as withdrawn with liberty as prayed. We expect and hope that the authorities concerned shall take a Civil Writ Petition No.20356 of 2004 - 2 - final decision on the representations stated to have been made by the petitioner to them as expeditiously as practicable and in any case not later than eight weeks from today. Needless to add that we have not expressed any opinion on the merits of the issues raised in the writ petition. The representations shall be considered on their own merits.;