MOHINI BAI Vs. STATE

JUDGEMENT

(1.) BY way of this intra -court appeal, the petitioner of CWP No. 9565/2008 seeks to question the order dated 05.02.2013 whereby the learned Single Judge of this Court has dismissed the writ petition, while granting the prayer of the petitioner for withdrawal.

(2.) THE order dated 05.02.2013 sought to be questioned in this intra -court appeal, in its entirety, reads as under: -

(3.) THE learned counsel attempted to submit that the litigation as referred by the learned Single Judge had only been a suit seeking the relief of injunction but so far the patta sought to be relied upon by the petitioner -appellant and the alike person are concerned, the same had been given due credence in the litigation that took place prior to the present litigation.