Orissa High Court
Anchalik Janmanch vs State Of Odisha And Others .... Opp. ... on 22 February, 2022
Author: R.K.Pattanaik
Bench: R.K.Pattanaik
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.10878 of 2021
Anchalik Janmanch, Jharsuguda .... Petitioner
Mr. B.K. Ragada, Advocate
-versus-
State of Odisha and others .... Opp. Parties
Mr. D.K. Mohanty, AGA
CORAM:
THE CHIEF JUSTICE
JUSTICE R.K.PATTANAIK
ORDER
Order No. 22.02.2022
02. 1. Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to approach the concerned authorities with a proper representation and after following up on such representation to seek appropriate remedies in accordance with law.
2. The writ petition is disposed of as withdrawn with the liberty as prayed for.
(Dr. S. Muralidhar) Chief Justice (R.K. Pattanaik) Judge KC Bisoi