Sujit Narayan Prasad, J. - (1.) This writ petition is filed for direction upon the respondent by invoking the extraordinary jurisdiction conferred to this Court under Article 226 of the Constitution of India wherein direction has been sought for disbursement of amount of compensation, an award passed sometime in the year 1960.
(2.) Learned counsel for the respondent vehemently opposed the submission, which has raised by the petitioner in this writ petition by showing that this writ petition is hopelessly barred by delay and latches and as such the same may not be entertained. Since the award has passed in the year 1960, but after lapse of about 60 years this writ petition has been filed.
(3.) Mr. Hemant Kr Shikarwar, learned counsel for the petitioner at this juncture prays to withdraw this writ petition with liberty to approach before the appropriate forum.;