SANTOSH BHANDARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Manish Kumar, learned counsel, on instruction from Mr. Rakesh Kumar Sinha, Advocate on Record, who has shown his inability to argue the matter since he has been appointed as A.P.P, has submitted that although the case has been listed under the heading for order with defects, but he is seeking leave of this Court to pass appropriate order, as the petitioner intends to withdraw the writ petition with liberty to invoke the remedy by searching out either under the Land Acquisition Act or by filing a suit.

(2.) In view of such prayer, submission has been made that save and except, defect no. 1, deposit of Court fee of Rs. 730/- and defect no. 6, deposit of Rs. 15 stamp, other defects may be ignored.

(3.) Learned counsel for the respondent-State raised no objection to such submission.