WPMS/2703/2021
2021 Latest Caselaw 5172 UK

     IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
         ON THE 15TH DAY OF DECEMBER, 2021
                                BEFORE:
        HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI


          Writ Petition (M/S) No. 2703 of 2021


BETWEEN:
Nagar Palika Parishad, Champawat through its Ward
Member (Sabhasad) Nandan Singh Taragi                         ...Petitioner
         (By Mr. D.S. Mehta, Advocate)

AND:

State of Uttarakhand & others.                          ...Respondents
         (By Mr. M.C. Tewari, Deputy Advocate General for the State of
         Uttarakhand)


                             JUDGMENT

After arguing for a while, learned counsel appearing for the petitioner seeks permission to withdraw this writ petition with liberty to approach the Competent Authority for redressal of his grievance.

2. Accordingly, the writ petition is dismissed as withdrawn with the liberty as aforesaid.

(MANOJ KUMAR TIWARI, J.) Navin