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Judgment
3 paragraphs · 75 words
1.
The learned counsel for the State raised an objection that the impugned order passed by the Collector is appealable under Section 91 of the Chhattisgarh Panchayat Raj Adhiniyam, 1993.
2.
In view of the above submission, learned counsel appearing for the petitioner seeks permission of this Court to withdraw the present petition with liberty to approach before the appellate authority.
3.
Accordingly, the present petition is disposed of as withdrawn with the aforesaid liberty.