JASPREET SINGH Vs. MATAPHER YADAV

JUDGEMENT

(1.) Heard Sri Brijesh Kumar Yadav, learned counsel for the petitioner as well as the learned Chief Standing Counsel for opposite party nos. 1 and 2.

(2.) The learned counsel for the petitioner has filed an application along with an affidavit for withdrawal of the writ petition whereas the learned Additional Chief Standing Counsel has filed a short counter affidavit which are taken on record.

(3.) The instant petition had been preferred with the prayer that the proceedings initiated by the petitioner under Sec. 35 of the U.P. Revenue Code said to have been pending before the opposite party No.2 may be decided expeditiously.