Bhaskar Raj Pradhan, J
The learned counsel for the petitioner submits that he desires to withdraw this writ petition with liberty to approach the Arbitrator under the provisions
of the National Highways Act, 1956.
Liberty is not necessary if the law permits the petitioners to approach the Arbitrator under the provisions of the National Highways Act, 1956. In such
view of the matter, he is permitted to withdraw the writ petition.
Accordingly, the writ petition stands disposed as withdrawn.
