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Judgment
Bipin Chander Negi, J
The present petition has been filed by the petitioners seeking following substantive reliefs:-
“(a) To issue a writ of mandamus, appropriate writ, order or direction in nature thereof, directing the respondents to extend the benefit of judgment of this Hon’ble Court rendered on 07.07.2022 in CWP No.842 2017 titled as State of HP Vs. Sardari Lal with all consequential benefits;
(b) To issue an appropriate writ, order or direction in nature thereof to give full justice to the petitioners in the circumstances of the case and may pass such further writ, order or orders as this Hon’ble Court may deem fit, proper, just and expedient in the circumstances of the case .”
Since in the case at hand, a writ of mandamus is being sought, therefore, in the facts and attending circumstances of the case, it was incumbent upon the petitioners to have first approached the respondent/authority for redressal of their grievances, which are being sought in the present petition.
Faced with the aforesaid, learned counsel for the petitioners seeks permission to withdraw the present petition with liberty to approach the concerned authority by making an appropriate representation.
Permission granted. Liberty reserved.
In view of the aforesaid, present petition is disposed of, so also, pending miscellaneous application(s), if any.