As per case facts, the Learned Senior Counsel representing the Petitioners requested to withdraw the current Writ Petition, stating an intent to take necessary subsequent steps. This request was not ... opposed by the Learned Government Advocate who was present on advance Notice. The question arose whether the court should permit the withdrawal of the Writ Petition given the lack of opposition from the respondent's side. Finally, the Writ Petition was disposed of as withdrawn, and any pending applications associated with the petition were also disposed of, effectively closing the matter as per the petitioners' request.