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Judgment
5 paragraphs · 120 wordsVipin Sanghi, CJ
Mr. Joshi has tendered in Court the order dated 03.06.2023, passed by the Sub-Divisional Magistrate, Jaspur, District Udham Singh Nagar. In the said order, the SDM has found that the petitioners are encroaching on lands bearing Khasra Nos.162Kha, admeasuring 0.174 hec, 157, admeasuring 0.024 hec, 156, admeasuring 0.036 hec, 153Kha, admeasuring 0.0393 hec, falling in Class I- pond.
In the light of the aforesaid, Mr. Khan, on instructions, seeks leave to withdraw the present writ petition with liberty to pursue such other remedy, as is available to the petitioners in law.
The writ petition is dismissed as withdrawn with the aforesaid liberty, as prayed for.
Pending application, if any, also stands disposed of.