ASHOK Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Learned H.C.G.P. accepts notice for respondent No.1.

(2.) After arguing the matter for sometime, learned counsel for petitioners seeks leave of the Court to withdraw the writ petition on the ground that LAC No.3/2018 came to be dismissed for non-prosecution vide order dtd. 26/3/2021.

(3.) Submission is placed on record.