Sanjay Kumar Vs.
Union of India & Ors. [2009] INSC 380 (20 February 2009)
Judgment
CIVIL ORIGINAL
JURISDICTION WRIT PETITION (CIVIL) NO.411 OF 2008 VERSUS O R D E R Heard
learned counsel for the parties.
This petition has
been filed under Article 32 of the Constitution.
Learned counsel for
the petitioner seeks permission to withdraw this petition. Permission as prayed
for is granted. The Writ Petition is accordingly dismissed as withdrawn.
However, it will be
open to the petitioner to move the High Court under Article 226 in respect of
his grievances raised before this Court.
The questions of law
raised by the petitioner in this petition can also be raised before the High
Court which can be contested by the State Forest Corporation.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( H.L.DATTU )
NEW
DELHI;
FEBRUARY
20, 2009.
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