Writ petitions dismissed as withdrawn with liberty to revive at an appropriate stage.

This matter consists of a batch of writ petitions (WPS No. 6503 of 2021 and others) filed by various individuals against the State of Chhattisgarh, the National Health Mission, and the Union of India.

The petitioners sought relief related to the Department of Health and Family Welfare and the National Health Mission.

During the proceedings on April 6, 2026, the counsel representing the petitioners requested the court's permission to withdraw the petitions while reserving the liberty to revive the litigation at an appropriate stage.

Whether the petitioners may be permitted to withdraw the writ petitions with the liberty to revive them at an appropriate stage.

The court exercised its discretionary jurisdiction under Article 226 of the Constitution of India regarding the withdrawal of petitions.

It followed the procedural principle that a petitioner may abandon or withdraw a claim with the court’s leave, often accompanied by the liberty to institute fresh proceedings or revive the matter should the cause of action persist or a fresh occasion arise.

The court evaluated the request for withdrawal presented by the petitioners' counsel.

It noted that the respondents, representing the State of Chhattisgarh, the National Health Mission, and the Union of India, offered no objection to the withdrawal or the grant of liberty to revive the cases.

Consequently, the court found no legal impediment to granting the request, as it was a voluntary abandonment of the current proceedings by the aggrieved parties without prejudice to their future rights.

The court specifically granted the petitioners the liberty to revive the petitions at an appropriate stage.