AI Structured Summary
Not yet generated for this judgment
Judgment
Learned counsel for the petitioner submits that petitioner has filed this writ petition challenging the legality, validity, and correctness of the order dated 10.08.2026 (ANNEXURE P/1) passed by Respondent No. 2, the Sub-Divisional Officer (Revenue), Berla, District Bemetara, in Revenue Case No. 202305231600046/77/A-6/Year 2012-13 by which, Respondent No. 2 allowed the appeal preferred by Respondent No. 3 under Section 44(1) of the Chhattisgarh Land Revenue Code, 1959 and set aside the mutation certification order dated 05.06.2010 passed by the Tehsildar, Berla, in Mutation Register Entry No. 62 of Village Dhaba, and directed deletion of the Petitioner's name from the revenue records relating to Khasra No. 479/2, measuring 6.00 hectares.
Learned counsel for the petitioner, at this juncture, after taking instructions submits that petitioner has filed a second appeal before the Collector and therefore, at this stage, he seeks permission of this Court to withdraw this petition and to pursue the Second Appeal.
Permission granted.
Accordingly, this Writ Petition is dismissed as withdrawn.