KAMALAMMA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Learned counsel for the petitioners has filed a Memo dtd. 13/3/2023 seeking leave of the court to withdraw the petition with liberty to re-agitate on the same cause of action. This was opposed by learned Panel Counsel appearing for the respondent-BDA contending that the conduct of the petitioner does not entitle them to any relief at the hands of this court and even innocuous withdrawal also cannot be permitted.

(2.) Now, learned counsel for the petitioners seeks withdrawal of the Writ Petition contending that Review Petition having been rejected, Special Leave Petition is contemplated against the same and if his clients succeed in the Special Leave Petition, they be permitted to seek revival of the Writ Petition & accordingly, the same be disposed off. There is force in this submission.