AJITH KUMAR RAI Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned High Court Government Pleader has filed into Court a notification dtd. 16/2/2023 whereby, the petitioner has been reinstated in his original place of posting as the official respondents have withdrawn the earlier order dtd. 21/12/2022 whereby, the private respondent came to be posted in the place of the petitioner. In that view, the learned counsel for the petitioner prays leave to withdraw the writ petition and the application as the earlier order has been withdrawn.

(2.) Per contra, the learned senior counsel Prof. Ravivarma Kumar would object to the same and would invite the attention of the Court to unnumbered para 3 wherein, it was stated that the orders have been withdrawn on account of orders passed by this Court in the instant writ petition. The legality or correctness of the reasons for withdrawal of the earlier order under the order dtd. 16/2/2023 cannot be gone into in the instant petition.

(3.) In that view of the matter, the petitioner is permitted to withdraw the application and the instant writ petition.