S. MURALIDHARAN Vs. GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) The petitioner/party-in-person appears through video conferencing.

(2.) The petitioner has filed this present petition espousing a public cause.

(3.) The petitioner submits that since he was shifted from Chennai Branch office to other Branch office, he could not remove the objections raised by the office within the stipulated time. Hence, he requests to grant leave of this Court to withdraw the present petition with liberty to file a fresh petition as and when the petitioner is free from his responsibilities and engagements.