Writ petitions dismissed as withdrawn with liberty to revive at an appropriate stage.

The petitioners filed a series of writ petitions (WPS No. 6503 of 2021 and six connected matters) before the High Court of Chhattisgarh against the State of Chhattisgarh, the National Health Mission, and the Union of India.

During the proceedings on April 6, 2026, the petitioners’ counsel sought permission to withdraw the petitions, requesting liberty to revive the claims at an appropriate stage in the future.

1. Whether the petitioners should be permitted to withdraw the writ petitions with liberty to revive them at a later stage.

The court applied the procedural principle governing the withdrawal of litigation, which allows a party to abandon their claim with the court’s permission.

This principle typically includes the court's discretionary power to grant "liberty" to file a fresh petition or revive the current one if the request is made at the threshold and the opposing party does not object.

The court's reasoning was based entirely on the voluntary request made by the petitioners' counsel.

The Hon’ble Judge noted that the petitioners specifically sought to withdraw the cases while reserving their right to approach the court again ("liberty to revive") at a more appropriate stage.

The court further observed that the counsel representing the State of Chhattisgarh, the National Health Mission, and the Union of India stated they had "no objection" to this request.

Given the consensus between the parties and the petitioners’ desire not to press the current petitions, the court found it fit to allow the withdrawal without an adjudication on the merits of the underlying dispute.

It granted the petitioners the specific liberty to revive the matters at an appropriate stage.

No costs or further reliefs were granted, as the merits were not considered.