MAHESH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. When this writ petition is taken up for hearing, the petitioner Nos. 7, 8, 9 and 10 sought permission to withdraw themselves from the instant writ petition and liberty to file a fresh writ petition.

(2.) It has been submitted that these petitioners have to retract from the writ petition in order to avoid the defect of multifariousness in the writ petition. This case is based on facts which are different from the facts of the petitioner Nos. 1 to 6 and, as such, it is desirable that a separate writ petition is filed by them.

(3.) Learned counsel for the respondents have no objection to the prayer.