JYOTHI PRAKASH SHETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition has been filed seeking the following reliefs:

(2.) Mr.Rohit Urs D, learned counsel for the petitioner, after arguing the matter at some length, makes a statement at the Bar that inadvertently by mistake, he has not made necessary pleadings and proper prayers in the writ petition and as such, he may be permitted to withdraw the writ petition with liberty to file afresh.

(3.) The writ petition is accordingly dismissed as withdrawn with the above said liberty.