MANZOOR AHMAD KHAN Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Mr. Hamza Faizan, learned counsel for the petitioners seeks withdrawal of this petition with liberty to invoke alternate and efficacious remedy which is said to be available to the petitioners under the provisions of Municipal Corporation Act, 2000. Withdrawal is allowed with liberty in favour of the petitioners to invoke alternate and efficacious remedy, if available, attending their grievance against the building permissions granted in terms of order No. 04 of 2017 dtd. 20/4/2017 passed by the Municipal Corporation, Srinagar.

(2.) Dismissed as withdrawn.