MAHENDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) Reply on behalf of respondents No.1 to 4 has been filed in Court today and a copy thereof has been furnished to the learned counsel for the petitioner.

(2.) Learned counsel requests for withdrawal of the writ petition with liberty to file a fresh one by furnishing all the particulars satisfying the requirement of law as laid down in the judgment of the Supreme Court in the case of Secretary, State of Karnataka and others Vs. Uma Devi and Others, JT 2006 (4) SC 420.

(3.) Dismissed as withdrawn with liberty as prayed for.