IN THE SUPREME COURT OF INDIA             CIVIL ORIGINAL JURISDICTION

   WRIT PETITION (CIVIL) NO.411 OF 2008    

SANJAY KUMAR                                     .....PETITIONER (S)

VERSUS

UNION OF INDIA & ORS.                              ....RESPONDENT(S)

O  R  D  E  R

Heard learned counsel for the parties.

This petition has been filed under Article 32 of the Constitution.

Learned counsel for the petitioner seeks permission to withdraw this petition.  Permission as prayed

for is granted.  The Writ Petition is accordingly dismissed as withdrawn.

However,  it  will  be open to the petitioner to move the  High Court  under Article  226 in

respect of his grievances raised before this Court.   

The questions of law raised by the petitioner in this petition can also be raised before the

High Court which can be contested by the State Forest Corporation.

                   .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( H.L.DATTU )

NEW DELHI; FEBRUARY 20, 2009.