BHADRAK RAMESHCHANDRA NAGARSETH Vs. MUNICIPAL COMMISSIONER

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has sought for the following reliefs :-

(2.) During the passage of time, it is reported before the Court by learned advocates appearing for the respective parties that the demolition has already been undertaken and it is in process and at the verge of conclusion. Hence, under this set of circumstances, learned advocate for the petitioner, under the instructions, seeks permission to withdraw the petition, however with a liberty to apply again in case of difficulty.

(3.) Permission is granted. The petition accordingly stands disposed of, as withdrawn.