LAWS(KAR)-2023-7-496

SHARADAMMA Vs. STATE OF KARNATAKA

Decided On July 07, 2023
SHARADAMMA Appellant
V/S
STATE OF KARNATAKA Respondents

JUDGEMENT

(1.) Petitioner Nos.1 and 2 are present before the Court. They are identified by their advocate. However, learned counsel for the petitioners submits that he has no instructions to go on with the case. His submission is placed on record.

(2.) Petitioner Nos.1 and 2 have filed a memo dtd. 5/7/2023 for themselves and also for petitioner No.3 for withdrawing the writ petition and they have also filed a Special Power of Attorney executed in favour of petitioner No.1, which empowers petitioner No.1 to deal with the property which is the subject matter of the writ petition.

(3.) Petitioner Nos.1 and 2 pray that the writ petition may be dismissed as withdrawn. Their submission is placed on record.