CHITTY BABU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) LEARNED counsel for the petitioner seeks permission to withdraw the above writ petition. He also made an endorsement to that effect in the writ petition.

(2.) ACCORDINGLY, permission is granted and the writ petition is dismissed as withdrawn. However, it is made clear that the petitioner is free to challenge the provisions contained in Rule 19 (b) (III)- (B) of the Development Control Rules, if need arises, at the appropriate time. No costs.