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Judgment
By way of the present petition, the petitioners impugn order dated 17th January, 2016 passed by Deputy Commissioner & Member Secretary,
District Development Coordination & Monitoring Committee (DISHA), West Garo Hills District and order dated 23rd January, 2017 passed by
Deputy Commissioner and District Programme Coordinator, MGNREGS, West Garo Hills District, Meghalaya.
At the outset, Ms. P. Agarwal, learned counsel for petitioners seek permission to withdraw the present petition with the liberty to file a fresh
petition and avail appropriate legal remedy. Learned counsel for the petitioner has also moved an application seeking permission to withdraw the
present petition.
Learned counsel for respondents has no objection to the prayer made by learned counsel for the petitioners.
In view of the facts and circumstances of the case and submissions made by learned counsel for the petitioners as well as application moved on
behalf of the petitioners, the present petition is dismissed as withdrawn with the liberty as prayed.