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Judgment
7 paragraphs · 101 words
Manoj Kumar Tiwari, J
1.
By means of this writ petition, petitioners have sought the following relief:
“(a) Issue a writ of mandamus directing the respondents to hand over the physical and vacant possession of the portion of the property under their
occupation, bearing no. 72 Rajpur Road Dehradun to the petitioners.â€
2.
Learned counsel for the petitioners submits that the order dated 04.09.2013 passed by Division Bench of this Court in Special Appeal No. 64 of
2012 has an effect of disposal of present writ petition itself.
3.
In such view of the matter, the writ petition stands disposed of.