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Judgment
Per : Krushna Ram Mohapatra, Chief Justice
1 Heard learned counsel for the parties.
2 The petitioner, in this writ petition, prays for the following reliefs:-
“10.1That, this Hon'ble Court may kindly be pleased to issue appropriate writ, order or direction in the like nature including the writ in the nature of man-damus thereby commanding the respondent authorities to decide the appeal (Annexure -P/23) dated 12.08.2025 and the objection dated 28.10.2025(Annexure -P/25) in accordance with law and pay the amount mentioned in the note sheet dated 06.10.2018/09.10.2018 (Annexure P/28) and (Annexure -P/29) dated 10.10.2018, in the in-terest of justice.
10.2That, this Hon'ble Court may kindly be pleased to issue Writ in the nature of certiorari thereby quashing the order dated 14.10.2025 no. 6211 ( Annex-ure P/24).
10.3That, this Hon'ble Court may kindly be pleased to call for the records of the case and grant any other relief deemed fit and appropriate in the case.”.
3 In course of argument, learned counsel for the petitioner prays for withdrawal of the writ petition.
4 Learned counsel for the respondents do not have any objection to the above.
5 In view of above, this writ petition is disposed of as withdrawn.