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Judgment
Per Krushna Ram Mohapatra, C.J.
Petitioner, in this writ petition, prays for the following reliefs :
10.1) This Hon'ble Court may kindly be pleased to issue appropriate writ and quash the impugned recovery letter/ notice dated 7/9/26 (Annexure P- 1) and further be pleased to quash the consequential recovery proceedings initiated by the Office of Collector, Raipur, District- Raipur vide Nasti No.- 347 in the interest of justice.
10.2) This Hon'ble Court may kindly be pleased to issue appropriate writ and quash the impugned letter dated 17/9/2014 in the interest of justice.
10.3) This Hon'ble Court may kindly be pleased to call for the entire records leading to the instant case, for kind perusal of this Hon'ble Court.
10.4) Any other relief which this Hon'ble Court deem fit and proper may also kindly be granted to the petitioner in the interest of justice along with cost of the petition.
Learned Senior Counsels, appearing for the parties, made lengthy arguments on the merits of the case.
Ultimately, Mr. Otwani, learned Senior Advocate, appearing for the petitioner, submits that the petitioner has not yet exhausted the remedy under Clause 30 of the Agreement at Annexure P/2.
Since the petitioner has a remedy to raise his grievance before the Managing Director, Chhattisgarh Tourism Board, respondent No.3, he may be permitted to withdraw the writ petition to seek remedy under Clause 30 of the Agreement at Annexure P/2.
Mr. Shrivastava, learned Senior Advocate, appearing for respondent No.3, although raises a preliminary objection with regard to the merits of the objection to be raised before respondent No.3, but submits that in the event the petitioner makes a grievance petition before the Managing Director, Chhattisgarh Tourism Board, respondent No.3, the same would be considered on its own merits.
In view of the above, this Court, without expressing any opinion on the merits of the submissions made by learned counsel for the parties, disposes of the writ petition as withdrawn with an observation that, in the event the petitioner makes a grievance petition before the Managing Director, Chhattisgarh Tourism Board, respondent No.3, within a period of two weeks since, along with relevant documents, the same may be considered on its own merits.