B. MANJUNATHAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) After arguing the matter for some time, learned counsel for the petitioners seeks leave of the Court to withdraw the writ petition with a liberty to approach respondent No.2 to seek the withholding of election to respondent No.4-Society.

(2.) Memo is taken on record.

(3.) Accordingly, the writ petition is dismissed as withdrawn reserving liberty to the petitioners to approach respondent No.2 by tomorrow i.e., 21/2/2026.