SMT. MADHU Vs. STATE

JUDGEMENT

(1.) LEARNED counsel for the petitioner prays for permission to withdraw the writ petition with liberty to file an appeal before the competent authority. If an appeal is filed by the petitioner within 10 days from today, the competent authority shall consider and decide the appeal on merits and shall not dismiss the same on the ground of delay.

(2.) WITH the aforesaid, this petition is disposed of as withdrawn. c.c. as per rules.