- (1.) Learned counsel for the petitioner seeks permission to withdraw this writ petition, with a view to avail efficacious alternative remedy, available under the Electricity Act, 2003 and it is also prayed by the learned counsel for the petitioner that the time, consumed during pendency of this writ petition, may be considered, sympathetically, while considering the delay condonation application, if any, preferred by the petitioner, whenever any proceeding is initiated under the Electricity Act, 2003.
(2.) Permission, as prayed for, is granted. This writ petition is disposed of as withdrawn, as there is efficacious alternative remedy, available to the petitioner, under the Electricity Act, 2003 . As and when any proceeding is initiated under the Act, 2003, the time consumed, in this writ petition from the date of institution till its disposal, shall be considered, sympathetically, for delay condonation, if any such application is preferred, by the petitioner.
(3.) In view of the final disposal of the writ petition, I.A. No. 1404 of 2009 also stands disposed of.;