ARUN KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) After arguing for sometime, learned counsel for the petitioner seeks permission to withdraw the present writ petition, with liberty to raise his grievances before the competent authority for protection of his residential house, which is apprehended to be demolished in furtherance of the order dtd. 1/5/2019 passed by the Court.

(2.) Permission is grated.

(3.) The writ petition is dismissed as withdrawn. The petitioner may file appropriate representation before the SDO, Taranagar, District Churu, alongwith documentary evidence within a period of 15 days from today, who shall consider the same in accordance with law.