M T KHAN Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) An affidavit has been filed by the petitioners in which paragraph 3 reads as follows:

(2.) Mr. Hardev Singh, learned Senior counsel appearing for the petitioners submits that he has also instructions to state that grounds (vii) and (viii) at page 31 of the paper book (paragraph 10 of the affidavit to the Writ Petition No. 13202/98) may also be treated as withdrawn and be deleted from the Writ Petition. We record his statement and permit deletion of paragraphs 3 and 9 and grounds (vii) and (viii) of paragraph 10 of the main affidavit to the Writ Petition No. 13202/98.

(3.) Taking into account the above factors, respondent No. 3 becomes unnecessary. Learned counsel for the petitioners submits that the name of respondent No. 3, in the Writ Petition before the High court as also in the Special Leave Petition, may be deleted. We grant the prayer and make an order accordingly. The name of respondent No. 3 shall be deleted from the array of respondents. The index shall be corrected accordingly.