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Judgment
3 paragraphs · 108 words
1.
This withdrawal application has been filed by the petitioner seeking withdrawal of this writ petition.
2.
In the affidavit filed in support of the withdrawal application, it is stated that, during the pendency of the writ petition, the respondent no. 1 has passed the Order No. 21/17-XIX-2/43 Food/ 2016 dated 10.01.2017 by which the order dated 18.07.2016 has been withdrawn by the respondent and now the grievance of the petitioner has been redressed. Hence, the petitioner does not want to press the present writ petition.
3.
In view of the facts, as stated above, the withdrawal application is allowed. Consequently, the writ petition is dismissed as withdrawn.