Jammu & Kashmir High Court
Inhabitants Of Village Taraf Manjli And vs State Of J&K And Others on 31 March, 2022
Author: Vinod Chatterji Koul
Bench: Vinod Chatterji Koul
Sr. No. 4
HIGH COURT OF JAMMU & KASHMIR AND LADAKH
AT JAMMU
OWP No. 157/2013
CM No. 6247/2020
IA No. 173/2013
Inhabitants of Village Taraf Manjli and .....Appellant(s)/Petitioner(s)
others
Through: Mr. V Bhushan Gupta, Advocate
Vs
State of J&K and others ..... Respondent(s)
Through: Mr. S. S. Nanda, Sr. AAG
Mr. Ravinder Gupta, AAG
Coram: HON'BLE MR. JUSTICE VINOD CHATTERJI KOUL, JUDGE
ORDER
A perusal of the file reveals that objections have already been filed by the respondents in 2013.
At this stage, learned counsel for the petitioners submits that he had been assured by the respondents that road would be constructed on the basis of old alignment. In view of such assurance, learned counsel for the petitioners submits that he may be permitted to withdraw this petition with a liberty that in case, respondents change alignment or deviate from their assurance, the petitioners shall be at liberty to file afresh petition.
Learned counsels for the respondents have no objection to the prayer of the petitioners.
Therefore, in view of submissions made, petitioners are permitted to withdraw the petition with a liberty to file afresh in case, cause of action still survives or fresh cause of action accrues.
(VINOD CHATTERJI KOUL) JUDGE Jammu 31.03.2022 Neha Whether the order is speaking: Yes/No Whether the order is reportable: Yes/No