Hazi Amsar Ali Mukta... v. State Of Assam, Rep....

Sanjay Kumar Medhi, J.:— Shri A.R. Bhuyan, learned counsel for the petitioner submits that on account of subsequent development, he has been instructed to withdraw this Writ Petition with a liberty.

2. Shri SMT Chistie, learned Standing Counsel, Secondary Education as well as Shri S.R. Baruah, learned Government Advocate are present and do not object to the same.

3. The Writ Petition accordingly stands dismissed on withdrawal with liberty as prayed for.