Allahabad High Court
Babau vs Deputy Director Of Consolidation And 6 ... on 9 September, 2020
Author: Prakash Padia
Bench: Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 4 Case :- WRIT - B No. - 992 of 2020 Petitioner :- Babau Respondent :- Deputy Director Of Consolidation And 6 Others Counsel for Petitioner :- Vidya Dhar Yadav Counsel for Respondent :- C.S.C.,Suresh Chandra Tripathi Hon'ble Prakash Padia,J.
Heard learned counsel for the petitioner, learned Standing Counsel for respondent Nos.1 and 2, Sri B.P. Tripathi Advocate holding brief fo Sri S.C. Tripathi, learned counsel for respondent No.7, Sri Ajay Kumar Singh Yadav Advocate and Sri H.N Pandey, learned counsel for private respondents.
Learned counsel for the petitioner prays that he may be permitted to withdraw the present writ petition with liberty to file a fresh writ petition.
Permission is granted.
The writ petition is dismissed as withdrawn with liberty as prayed.
Office is directed to return the certified copy of the impugned order after keeping photocopy of the same in the record.
Order Date :- 9.9.2020 saqlain