- (1.) Heard on application for withdrawal of the writ petition filed on behalf of petitioner Nos. 7,14,15,17,26,29,30 and 32.
(2.) For the reasons mentioned in the application, the same is allowed. Writ petition filed on behalf of petitioner Nos. 7,14,15,17,26,29,30 and 32 stands dismissed as withdrawn.
(3.) Office is directed to put a specific mark it with red ink for withdrawal of the writ petition of petitioners in front of petitioner Nos. 7,14,15,17,26,29,30 and 32.;