The Executive Officer vs Smt. K. Ambika
2023 Latest Caselaw 1829 Tel

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


                   WRIT APPEAL No.640 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