Allahabad High Court
Jamuna Prasad vs Deputy Director Consolidation ... on 4 January, 2023
Author: Saurabh Lavania
Bench: Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 18 Case :- WRIT - B No. - 859 of 2022 Petitioner :- Jamuna Prasad Respondent :- Deputy Director Consolidation Lakhimpur Khiri And Others Counsel for Petitioner :- Lalji Prasad Shukla Counsel for Respondent :- C.S.C.,Dilip Kumar Pandey Hon'ble Saurabh Lavania,J.
Heard learned counsel for the parties.
After arguing the matter at some length, learned counsel for the petitioner prays for withdrawal of this petition with liberty to the petitioner to file a fresh petition on the same cause of action.
In view of the above, the instant petition is dismissed as withdrawn with aforesaid liberty.
Office is directed to return the certified copies of the documents annexed with this petition to the learned counsel for the petitioner as per relevant Rules in this regard.
Order Date :- 4.1.2023 Arun/-