GULAB RAI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Mr. T.A. Khan, the learned Senior Counsel for the petitioners submits that the petitioners may be allowed to withdraw the present Writ Petition (PIL) with a liberty to agitate the question of grant of environmental clearance before the appropriate forum.

(2.) The learned Senior Counsel for the petitioners is directed to file a memo to that effect. The said memo shall form part of the record.

(3.) Accordingly, this Writ Petition (PIL) is dismissed as withdrawn with the aforesaid liberty.