AHIBAREN SINGH Vs. STATE OF MP AND ANOTHER

JUDGEMENT

(1.) Heard on the question of admission.

(2.) On behalf of the petitioner, this petition is preferred under Article 226 of the Constitution of India for issuing the appropriate writ against the authorities of the respondents for the following reliefs:

(3.) Deputy Advocate General did not have any objection in dismissing this petition as withdrawn on the aforesaid technical ground of entertainability by extending the liberty and direction as prayed by the petitioner's counsel.