C. R. MANOHAR Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Sri. S. Venkatesh, learned counsel for respondent No.14.

(2.) Learned counsel for the petitioner seeks leave of this Court to withdraw the writ petition with liberty to raise all such contentions which may be available to the petitioner in the proceedings, if any, pending before the Special Court under the Karnataka Land Grabbing Prohibition Act, 2011.

(3.) In view of the aforesaid submission, writ petition is dismissed as withdrawn with liberty as sought for.