SHANKARAPPA Vs. SECRETARY

JUDGEMENT

(1.) Heard the learned counsel for the parties and perused the material on record.

(2.) On 14/2/2023, when the matter came up for hearing on IA Nos.1 and 2 of 2023, the same were allowed, so also memo filed seeking withdrawal of the writ petition was allowed by this Court by passing following order:

(3.) In view of the above, nothing further survives for consideration in this petition and accordingly, writ petition stands dismissed as withdrawn.