LAWS(ORI)-2023-4-74

RABINDRA KUMAR BARIK Vs. REVENUE DIVISIONAL COMMNR CENTRAL

Decided On April 04, 2023
Rabindra Kumar Barik Appellant
V/S
Revenue Divisional Commnr Central Respondents

JUDGEMENT

(1.) Mr. Dhal, learned advocate appears on behalf of petitioner and submits, memo has been filed on behalf of his client for withdrawal of the writ petition, with liberty to file better application. Text of the memo is reproduced below. 'Due to some development in the situation, petitioner does hereby want to withdraw this petition with a liberty to file better application.'

(2.) On query from Court Mr. Dhal submits, the appeal under Orissa Land Reforms Act, 1960 has since been dealt with and against the order made, his client has filed for revision. That is why prayer for withdrawal of the writ petition.

(3.) Ms. Pattanayak, learned advocate, Additional Government Advocate appears on behalf of State.