Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.411 OF 2008
SANJAY KUMAR .....PETITIONER (S)
VERSUS
UNION OF INDIA & ORS. ....RESPONDENT(S)
O R D E R
Heard learned counsel for the parties.
This petition has been filed under Article 32 of the Constitution.
Learned counsel for the petitioner seeks permission to withdraw this petition. Permission as prayed
for is granted. The Writ Petition is accordingly dismissed as withdrawn.
However, it will be open to the petitioner to move the High Court under Article 226 in
respect of his grievances raised before this Court.
The questions of law raised by the petitioner in this petition can also be raised before the
High Court which can be contested by the State Forest Corporation.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( H.L.DATTU )
NEW DELHI;
FEBRUARY 20, 2009.