WPMS/1447/2018
2021 Latest Caselaw 2289 UK

 IN THE HIGH COURT OF UTTARAKHAND
            AT NAINITAL
            ON THE 7TH DAY OF JULY, 2021
                           BEFORE:
   HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
         Writ Petition (M/S) No. 1447 of 2018
BETWEEN:

Gram Sabha Dunagripanth                      ...Petitioner
        (By Mr. Prashant Khanna, Advocate)

AND:

State of Uttarakhand & others                ...Respondents

        (By Mr. Devesh Ghildiyal, learned Brief Holder for the
        State of Uttarakhand and Mr. Rawat, holding brief of Mr.
        S.S. Chauhan, Advocate)

                         JUDGMENT

1. Mr. Parashant Khanna, learned counsel appearing for the petitioners, after arguing for a while seeks permission to withdraw the writ petition with liberty to avail appropriate remedy for redressal of petitioners' grievance.

2. On the oral prayer so made by learned counsel for the petitioner, the writ petition is dismissed as withdrawn with the aforesaid liberty.

(MANOJ KUMAR TIWARI, J.) Aswal