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Judgment
Deepak Roshan, J
At the outset, learned counsel for the respondents submits that the instant writ application is not maintainable as the only remedy available with the petitioner is under the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011.
In view of the aforesaid submission of learned counsel for the respondents, learned counsel for the petitioner seeks permission to withdraw this writ application with a liberty to move before the appropriate authority enshrined under the Jharkhand Building (Lease, Rent and Eviction) Control Act, 2011. Learned counsel for the petitioner further prays that if the petitioner files an application, the same may be disposed of in accordance with law and the interim prayer for release of medicine may also be taken as a primary issue.
Having regard to the aforesaid submission, the instant writ application is dismissed as withdrawn with liberty as prayed for.