The Executive Officer vs Smt. K. Ambito

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.592 of 2022

JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


       Heard       Mr.     J.R.Manohar          Rao,     learned   Standing

Counsel for Endowments representing the appellant and

Mr. Sourabh Agarwal, learned counsel for respondents

No.1 to 3.

2. Learned counsel for the appellant submits that he would like to withdraw the writ appeal with liberty to take steps to protect the endowment lands in accordance with law.

3. In view of the above, this writ appeal is dismissed on withdrawal with liberty to the appellant to take measures that may be necessary to protect the endowment lands in accordance with law.

Miscellaneous applications pending, if any, shall stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ ______________________________________ N. TUKARAMJI, J 27.04.2023 vs