SANDEEP MEHTA Vs. STATE

JUDGEMENT

(1.) Learned Counsel appearing for the petitioner seeks permission to withdraw the above writ petition and has also made an endorsement to that effect. Accordingly permission is granted and the writ petition is dismissed as withdrawn. It is made clear that if need arises, the petitioner is permitted to challenge the provisions of Rule 19(b) (III-B) of the Development Control Rules and Rule 13 of the Special Rules for multistoried Building at the appropriate time. No costs. Consequently, WPMP No. 29949 of 2005 is also dismissed.