WPMB/37/2023
2023 Latest Caselaw 1079 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITION (M/B) NO. 37 OF 2023
                               20TH APRIL, 2023
BETWEEN:
Aashish Maithani                                               .....Petitioner.
And

Conservator of Forest Appellate Authority Garhwal & another

                                                               ....Respondents.

Counsel for the Petitioner : Mr. Siddhartha Singh, learned counsel.

Counsel for the State : Mr. J.C. Pande, learned Standing Counsel.

The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)

After some arguments, learned counsel for the

petitioner, on instructions, seeks leave to withdraw the writ

petition with liberty to pursue such a remedy as may be

available under the law.

2. In view of the above, we dismiss the writ petition

with liberty, as prayed for.

3. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 20th April, 2023 NISHANT