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Judgment
8 paragraphs · 187 wordsRavi Malimath, J
This petition is filed, in public interest, seeking the following reliefs:-
i. issue a writ, order or direction in the nature of mandamus commanding the respondent-Chief Engineer, Pradhanmantri Gramin Sadak Yojana, Dehradun not to fell the trees near village Sarkot, District Chamoli and not to damage the drinking water source near village Sarkot, District Chamoli for construction of Sarkot-Devsari Motor Road, District Chamoli.
ii. issue a writ, order or direction in the nature of mandamus commanding the respondent Chief Engineer, Pradhanmantri Gramin Sadak Yojna, Dehradun to undertake further process of construction of Sarkot-Devsari Motor Road, District Chamoli near village Sarkot, District Chamoli as per the initial alignment (through Shera Bend).
Counter-affidavits have been filed by the respondents.
We have considered the contents of the counter-affidavits and the pleadings of the respondents.
Learned counsel for the petitioner submits that the grievance of the petitioner does not exist anymore, in view of the statements made in the counter-affidavits. Hence, he pleads that he may be permitted to withdraw the petition.
In view of the submissions, the petition is dismissed as withdrawn.