Orissa High Court
Puri-Konark Development Authority vs Sri Gopal Tirtha Math And Others .... ... on 5 March, 2024
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 893 of 2011
Puri-Konark Development Authority .... Petitioner
Ms. Gyaninee Nayak, Advocate
-versus-
Sri Gopal Tirtha Math and others .... Opposite Parties
Mr. A.C. Swain, Advocate
CORAM:
THE CHIEF JUSTICE
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 05.03.2024
13. This matter is taken up through Hybrid mode.
2. Learned counsel appearing on behalf of the petitioner seeks permission to withdraw this writ petition with liberty to approach appropriate forum, if any cause of action still survives.
3. The writ petition accordingly stands disposed of as withdrawn with the liberty as sought. We also make it clear that if any proceeding is pending before any authority in relation to same subject matter, the same may continue in accordance with law. We have not made any observation on the merits of the case.
(Chakradhari Sharan Singh) Chief Justice (M.S. Raman) Judge S.K. Guin/P.A. Signature Not Verified Digitally Signed Signed by: SUBASH KUMAR GUIN Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa, Cuttack Date: 07-Mar-2024 16:11:05