1. A Withdrawal Application (IA No.15 of 2023) was filed by the petitioner on the ground that the Returned Candidate-Sarwat Kareem Ansari, respondent no.1 died on 30.10.2023.

2. Notice to respondent nos.3 to 7, respondent no.9 and respondent no.10 were issued. The withdrawal application was directed to be published in the Official Gazette, as contemplated under sub-section (2) of Section 109 of the Representation of the People Act, 1951 (in short, “Act, 1951”).

3. Notices were served upon the respondent nos.3 to 7, 9 & 10. There is no representation on behalf of the said respondents.

4. The Application for withdrawal was granted on 16.02.2024 and it was directed that the notice of the withdrawal be published in the Official Gazette as contemplated under clause (b) of sub-section (3) of Section 110 of the Act, 1951.

5. A copy of Official Gazette dated 02.03.2024, published in compliance of the order dated 16.02.2024, has been filed by the petitioner (Annexure A-1 to the Affidavit of Compliance dated 20.03.2024).

6. Registry is directed to report this fact to the Election Commission forthwith, in accordance with law.

7. Present Election Petition (ELEP No.4 of 2022) is disposed of accordingly.

8. Let a certified copy of this order be issued to the learned counsel for the parties within 24 hours, as per Rules.