Sopan Gangaram Jamge vs The State Of Mah And Ors
2017 Latest Caselaw 8655 Bom

                                     1

          IN THE HIGH COURT OF JUDICATUR OF BOMBAY
                    BENCH AT AURANGABAD

                       WRIT PETITION NO. 799 OF 2008

          Sopan Gangaram Jamge,
          Age. 55 yrs., R/o. Puani,
          Tq. Basmathnagar, Dist. Hingoli.                    ...Petitioner.

                   Versus

 1.       The State of Maharashtra.

 2.       The Collector, Hingoli,
          Tq. & Dist. Hingoli.

 3.       The District Supply Officer, Hingoli,
          Tq. & Dist. Hingoli.

 4.       The Tahasildar,
          Basmathnagar, Tq. Basmathnagar,
          Dist. Hingoli.                                 ...Respondents.

          Advocate for Petitioner : Shri P.P. Kothari h/f.
                                     Shri S.P. Katneshwarkar.
          AGP for Respondent Nos. 1 to 4 : Shri B.A. Shinde.
                                       
                                    CORAM : RAVINDRA V. GHUGE &
                                                SUNIL K. KOTWAL, JJ. 

Dated : 13rd November, 2017

ORAL JUDGMENT:

1. Learned counsel for the petitioner submits, on

instructions, that the petitioner desires to withdraw this

petition.

2. As such, this petition is disposed of as withdrawn. Rule

is discharged.

( SUNIL K. KOTWAL, J. ) ( RAVINDRA V. GHUGE, J. )

S.P.C.