KRISHNAPPA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned Counsel for the petitioners and the petitioners have filed a memo dtd. 1/9/2022 stating that in view of the endorsement bearing No.RRT.CR/454/2021-22, dtd. 2/6/2022 issued by the 4th respondent-Tahsildar, Bengaluru East Taluk, the petitioners may be permitted to withdraw the writ petition with liberty to challenge the said endorsement.

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

(3.) Accordingly, the writ petition is dismissed as withdrawn reserving liberty to the petitioners to challenge the endorsement dtd. 2/6/2022.