Sanjay K. Agrawal, J
1. Learned counsel for the petitioners seeks permission of this Court to withdraw this writ petition with liberty to file an appeal under Section 54 of the
Land Acquisition Act, 1894.
2. The prayer appears to be fair and reasonable.
3. Accordingly, the writ petition is dismissed as withdrawn with aforesaid liberty reserved in favour of the petitioners.
4. Certified copy of the impugned order be returned to counsel for the petitioners on furnishing attested copy thereof.
