VIKRAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioners seeks permission to withdraw the petition with liberty to the petitioners to file an individual representations before the competent authority. Permission as sought is granted.

(2.) The petition is dismissed as withdrawn with liberty as prayed for.

(3.) In the event of individual representations being filed, they be addressed solely on their respective merits without being influenced by the liberty granted by this Court. The concerned authority is however directed to dispose of the representation/s received within a period of six weeks of receipt by reasoned order/s.