JAYAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a memo for withdrawal of the petition, with liberty to file an appeal under Sec. 14(A)(2) of SC/ST(POA) Act.

(2.) The memo is placed on record. The petition is dismissed as withdrawn, with liberty as prayed for.

(3.) Office to return the certified copies of the documents to the learned counsel for the petitioner, immediately.