Allahabad High Court
Vinod Kumar Dhar Dubey vs Union Of India And 2 Others on 29 November, 2019
Bench: Ramesh Sinha, Ajit Kumar
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 1 Case :- WRIT - C No. - 39152 of 2019 Petitioner :- Vinod Kumar Dhar Dubey Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Dhirendra Pratap Singh Counsel for Respondent :- A.S.G.I.,Pramod Kumar Rai Hon'ble Ramesh Sinha,J.
Hon'ble Ajit Kumar,J.
Heard Sri Dhirendra Pratap Singh, learned counsel for the petitioner, Sri P.K.Rai, learned counsel appearing for the respondents Corporation.
After some argument, learned counsel for the petitioner submits that he does not want to press this petition at this stage as he is pursuing remedy in civil court regarding the partition of the agricultural holdings in respect of which a land has come to be offered by the petitioner.
The writ petition is, accordingly, dismissed as withdrawn at this stage.
(Ajit Kumar,J.) (Ramesh Sinha, J.) Order Date :- 29.11.2019 NS