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Judgment
7 paragraphs · 250 wordsVinit Kumar Mathur, J
Heard.
Learned counsel for the petitioner instead of pressing the present writ petition on merit submits that he may be permitted to withdraw the present writ petition with liberty to approach the National Green Tribunal, Central Zone, Bhopal (MP) for redressal of petitioner’s grievance. Learned counsel further submits that the petitioner is in occupation of land in question for last five to ten years and she has also constructed a house on this land, he, therefore, prays that a breathing time may be granted to the petitioner for the period she approaches the National Green Tribunal and till then no coercive action may be taken against the petitioner.
Mr. Rajesh Panwar, learned Senior Counsel and Additional Advocate General assisted by Mr. Ayush Gehlot and Mr. R.D.Bhadu, learned Additional Government Counsel appearing for the respondent State assure this court that for a period of three weeks from today, no coercive action will be taken against the petitioner in furtherance of the order passed by the National Green Tribunal, Bhopal and the notice issued by the Tehsildar, Banera District Bhilwara.
In the circumstances, the present writ petition is dismissed as withdrawn with liberty as aforesaid.
It is ordered that for a period of three weeks from today, no coercive action shall be taken against the petitioner by the respondent State, in furtherance of the order passed by the National Green Tribunal, Bhopal and the notice issued by the Tehsildar, Banera District Bhilwara.
All pending applications stand disposed of.