ADIVEPPA AND OTHERS Vs. CHANNAMALLAYYA AND OTHERS

JUDGEMENT

(1.) LEARNED Counsel for the petitioners seeks permission of this Court to withdraw the writ petition with liberty to the petitioners to challenge the decree by filing an appeal in case the suit is decreed. The submission of the learned Counsel for the petitioners is placed on record. Writ petition is dismissed as withdrawn with liberty to challenge the decree in accordance with law. No costs.