WPMS/939/2022
2022 Latest Caselaw 1410 UK

                   Office Notes,
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                                     WPMS No.939 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. P.C. Pethshali, Advocate, for the petitioner.

Mr. G.S. Negi, Brief Holder, for the State of Uttarakhand.

Arguing the writ petition for some length, and after realizing the fact that the petitioner has not put a challenge to the revisional court's judgment dated 23.08.2021, as it was rendered in Revision No.33 of 2019- 2020. He seeks to withdraw the writ petition, in order to enable him to file a writ petition, with better particulars.

Permission is granted.

The writ petition is dismissed as withdrawn with the liberty to file a fresh for the same cause of action, with better particulars.

The Registry is directed to return the certified copy of the revisional court's judgment dated 23.08.2021, (Annexure No.12 to the writ petition), to the petitioner by replacing the same with the Xerox copy.

(Sharad Kumar Sharma, J.) 06.05.2022 NR/