QAZI MOHAMMAD NIZAMUDDIN Vs. SARWAT KAREEM ANSARI

JUDGEMENT

(1.) A Withdrawal Application (IA No.15 of 2023) was filed by the petitioner on the ground that the Returned Candidate-Sarwat Kareem Ansari, respondent no.1 died on 30/10/2023.

(2.) Notice to respondent nos.3 to 7, respondent no.9 and respondent no.10 were issued. The withdrawal application was directed to be published in the Official Gazette, as contemplated under sub-sec. (2) of Sec. 109 of the Representation of the People Act, 1951 (in short, 'Act, 1951').

(3.) Notices were served upon the respondent nos.3 to 7, 9 and 10. There is no representation on behalf of the said respondents.