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Judgment
Rajesh Shankar, J
The present writ petition has been filed for issuance of direction upon the respondent nos. 3 and 4 to fix the rent and issue rent receipt in favour of the petitioners with respect to ‘Nokarana Belagan’ land appertaining to Plot No. 246, Khata No. 56, Mouza-Dungri, Thana No. 294, measuring an area of 59 decimals pending before the respondent no. 3 – the Land Reforms Deputy Collector, Ranchi in view of specific recommendation made by the respondent no. 4 – the Circle Officer, Namkum, Ranchi. Further prayer has been made for quashing illegal Jamabandi created in favour of father of the respondent nos. 6 and 7 vide Mutation Case No. 363 R 27/1993-94.
After some argument, Mr. Arbind Kumar, learned counsel for the petitioners, prays for withdrawal of the present writ petition with liberty to the petitioners to seek remedy before the competent court of civil jurisdiction with respect to their aforesaid grievance.
Considering the said prayer of learned counsel for the petitioners, the writ petition is dismissed as withdrawn with aforesaid liberty.
I.A. No. 469 of 2023 also stands dismissed accordingly.