1. Learned counsel for the petitioner has submitted that the Division Bench of this Court vide order dated 20.10.2021 passed in Sagram Ram & Ors. Vs. The State of Rajasthan & Ors. (D.B. Civil Writ Petition No.6523/2021) has held that the dispute between the recording the location for construction of public facilities such as Gram Panchayat Bhawan, cannot be a subject matter of consideration by the Court in a public interest litigation, therefore, he wants to withdraw this civil writ petition, however, seeks liberty for the petitioner to approach the District Collector concerned for redressal of his grievance.
2. Hence, this writ petition is dismissed as withdrawn with the liberty as prayed for.
3. Stay petition also stands dismissed.
