LAWS(MPH)-2016-12-33

DINESH Vs. URBAN ADMINISTRATION DEPARTMENT

Decided On December 22, 2016
DINESH Appellant
V/S
Urban Administration Department Respondents

JUDGEMENT

(1.) Heard finally with consent.

(2.) This writ petition has been filed by the petitioner seeking a direction to the respondents to allot the shop to the petitioner.

(3.) Counsel for the petitioner at the outset submits that civil suit which was filed earlier, shall be withdrawn by the petitioner without any delay.