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Judgment
2 paragraphs · 102 words
Bhaskar Raj Pradhan, J
An affidavit has been filed by the State-respondent Nos. 1 to 4 stating that payments for land compensation has been made over to the petitioner in the manner explained therein. The learned counsel for the petitioner on instructions from his client-the petitioner who is also personally present in Court states that he is satisfied with the payment received. In view of the same he desires to withdraw the present writ petition. He is permitted to do so. The Writ Petition (C) No 12 of 2023 stands disposed of as withdrawn. Pending interim application also stands disposed of accordingly.