CHOWDESHWARI TEMPLE Vs. LAND TRIBUNAL

JUDGEMENT

(1.) This Public Interest Litigation has been filed seeking for the following reliefs:

(2.) After arguing the matter at some length, Sri. Vijay Raj D., learned counsel for the petitioners makes a submission at the Bar that he does not want to press this writ petition. It may be dismissed as not pressed, however with liberty to challenge the impugned order passed by learned Land Tribunal, before the appropriate forum.

(3.) Submission is placed on record.