YARRI SWAMY T. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After arguing the matter for some time, the learned counsel for the petitioners seeks leave to withdraw this public interest litigation with liberty to approach the Competent Authority by way of a representation raising the grievances of the petitioners.

(2.) Accordingly, leave granted. The writ petition is disposed of as withdrawn with liberty as prayed for.

(3.) It is made clear that if a representation is submitted before the Authority and if the same is not addressed to within a reasonable time, the petitioners are at liberty to avail further remedies as available under law, if so advised.