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Judgment
4 paragraphs · 78 words
1.
Learned counsel for the petitioner submits that this Writ Petition has been filed challenging the impugned notice dated 22.10.2026 (Annexure P-1) issued by the Respondent No. 02/Municipal Corporation, Ambikapur directing the petitioner to vacate the allotted shop within a period of 15 days without providing alternative accommodation.
2.
Learned counsel for the petitioner, at this stage, seeks permission of this Court to withdraw this petition.
3.
Permission granted.
4.
Accordingly, this Writ Petition is dismissed as withdrawn.