BINOD KUMAR YADAV Vs. STATE OF BIHAR

JUDGEMENT

(1.) When the case was called out learned counsel for the petitioner submits that the petitioner and the opposite parties are Pattidars. However, during the pendency of this petition some development had taken place and a compromise has arrived at in between the parties.

(2.) In this case despite notice to opposite parties, none has turned up on their behalf and in absence of opposite parties it would not be possible for this court to pass a positive order in favour of the petitioner or for dropping the case. It was informed that the compromise petition has already been filed before the court below.

(3.) In view of subsequent development without entering into the merit of this case, it is desirable to permit the petitioner to withdraw this petition with liberty to press the compromise petition before the concerned court.