ANILKUMAR S Vs. KARNATAKA POWER TRANSMISSION

JUDGEMENT

(1.) THOUGH the matter is listed for orders, the learned counsel for the petitioners seeks leave of the Court to withdraw the writ petitions with liberty to the petitioners to file an appropriate representation before the competent authority.

(2.) ACCORDINGLY, the petitions are dismissed as withdrawn with liberty to the petitioners to make an appropriate representation before the competent authority.