Manoj Kumar Tiwari, J
1. Mr. Jitendra Chaudhary, learned counsel appearing for the petitioner submits that petitioner does not want to press the writ petition, therefore, he
may be permitted to withdraw the same.
2. In view of the statement so made by learned counsel for the petitioner, withdrawal application (IA No. 2 of 2022) is allowed.
3. Accordingly, the writ petition is dismissed, as withdrawn.
