NAGAPPA Vs. SHARADA

JUDGEMENT

(1.) Learned counsel for the petitioner has filed a memo dtd. 20/7/2022 stating that some technical mistakes in the writ petition, in as much as respondents No.4 and 6 are dead. Moreover, defendant No.1 has wrongly been shown in the note put up below the cause title as 'no more', which fact also is incorrect. There being so many technical defects, the petitioners may be permitted to withdraw this writ petition and file a fresh writ petition on the fresh cause of action.

(2.) The memo is taken on record subject to all just exceptions.

(3.) Consequently, the writ petition stands dismissed as withdrawn with liberty reserved as sought for.