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Judgment
3 paragraphs · 70 words
ORAL ORDER
After arguing the matter for some, learned counsel for the petitioner files a memo seeking leave of the Court to withdraw the writ petition with liberty to avail the remedy provided under Section 76 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.
The memo is taken on record. Accordingly, the writ petition is dismissed as withdrawn with the aforesaid liberty.