ANITA THAKUR Vs. GNCT OF DELHI

JUDGEMENT

(1.) IT is pointed out by Ms. Madhu Tewatia that the school in respect of which this writ petition is filed, has assailed the right of the locus of the petitioner to file the present writ petition. She has further pointed out that your Kids 'r' Our Kids, in respect of which this writ petition has been filed, has filed IA No. 2146/2007 in W. P. (C) No. 4677/1985 M. C. Mehta vs. UOI seeking the prayers which have been sought by the petitioner before the Apex Court.

(2.) IN this view of the matter, Mr. S. Luthra, learned senior advocate seeks leave to withdraw the writ petition. In this view of the matter, the present writ petition and application 2395/2008 are dismissed as withdrawn.