Facts
The petitioners, represented by counsel, sought permission to withdraw their writ petition with liberty to file a fresh petition, stating that the existing petition was defective.
Source reference: para. 1The Court allowed the request.
Source reference: para. 2Issues
Whether the petitioners should be permitted to withdraw the writ petition with liberty to file a fresh petition on the ground that the existing petition was defective.
Source reference: para. 1Law Applied
The order does not identify or apply any statute, precedent, or substantive legal doctrine.
Source reference: paras. 1–2It records the petitioners’ request to withdraw the petition with liberty to file afresh and the Court’s decision to grant that request.
Source reference: paras. 1–2Reasoning
The petitioners sought withdrawal on the stated ground that their petition was defective.
Source reference: paras. 1–2The Court accepted the request and granted the requested liberty; it did not address the merits of the underlying dispute.
Source reference: paras. 1–2Holding
The writ petition was dismissed as withdrawn, with liberty to the petitioners to file a fresh petition.
Original Court PDF
WARIS ALIvsSTATE OF CHHATTISGARH
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