(1) Sri Moti Lal Yadav, the petitioner in-person, Sri Indrajeet Shukla, learned Additional Chief Standing Counsel appearing for the State/respondent Nos.1, 2 and 4 and Sri Ratnesh Chandra, learned counsel for respondent No.3 are present.
(2) After arguing the matter at some length, learned counsel for the petitioner has submitted that he may be permitted to not press the writ petition with liberty to file a fresh petition.
(3) In view of the above, the writ petition is dismissed as not pressed with liberty to the petitioner to institute the proceedings, as fresh, after making research with regard to the subject matter on laying hands on the papers constituting the cause.
