P.B.BHARATHI Vs. SRI DEVAPPA SHANKAR NAIK

JUDGEMENT

(1.) Learned counsel appearing for the accused had made a submission yesterday which we recorded as under:

(2.) The accused has put his signature to the order sheet, accordingly.

(3.) Learned counsel appearing for the accused whose presence has been dispensed with, has filed an affidavit to the effect that his client has withdrawn his application for allotment of subject KHB house. In view of that the Writ Appeal is rendered infructuous and consequently, the contempt proceedings too.