G SUBRAMANIAN Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) TODAY, when this writ petition was taken up for hearing, the learned counsel appearing for the petitioner had sought the permission of this Court to withdraw the writ petition stating that he may be permitted to approach the appropriate forum to establish his rights with regard to the land situate in T. S. No. 24 of Govindapuram Village, Vaniyambadi Town, if found necessary. He has also made an endorsement to that effect.

(2.) BASED on the submission made by the learned counsel appearing for the petitioner and in view of the endorsement made, this writ petition is dismissed as withdrawn, granting the liberty as prayed for. No costs.