SAWARMAN TULSAYAN Vs. STATE OF BIHAR

JUDGEMENT

(1.) COUNSEL for the petitioner, in view of the order of the Division Bench passed in C.W.J.C. No. 198 of 1995, contained in Annexure -R/1, seeks permission to withdraw this writ petition to enable the petitioner to seek remedy under section 152 of the Patna Municipal Corporation Act, 1951 .

(2.) THE prayer is allowed.