K. PARIJATHA W/O. K. NARASAREDDY Vs. THE STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF MUNICIPAL ADMINISTRATION M.S. BUILDING, DR. AMBEKDAR VEEDHI BANGALORE-01 AND OTHERS

JUDGEMENT

(1.) LEANED Counsel for the petitioner seeks permission of this Court to withdraw this writ petition with liberty to the petitioner to approach the competent Civil Court for appropriate relief. The submission of the learned Counsel for the petitioner is placed on record. The writ petition is dismissed as withdrawn with liberty as above. All the contentions on merit are kept open. No costs.