KHEMISHAKTI MANDIR TRUST Vs. UNION OF INDIA

JUDGEMENT

(1.) W. P. (C) Nos. 1213/88, 767/89, 924/88, 713/90 and T. C. (C) No. 166/1988:the second petitioner in W. P. (C) No. 1213 of 1988 is stated to have died. His name is deleted from the array of parties.

(2.) Learned Counsel for the writ petitioners crave leave to withdraw the writ petitions. They state that the writ petitioners will move applications before the appropriate authority to satisfy it that no breach of the Commission of Sati (Prevention) Act, 1987 takes place by any Act of the petitioners or within their temples and that if orders are passed thereon that are adverse to the petitioners, they will be challenged.

(3.) The writ petitions are dismissed as withdrawn.