NASEEMA K S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE learned counsel for the petitioners submits that since some of the petitioners in the writ petition have been promoted subsequent to the filing of the writ petition in compliance with certain orders in a contempt case, the petitioners may be permitted to withdraw this writ petition without prejudice to the right of those petitioners whose grievance still subsists, to file a fresh writ petition for the same cause of action. Permission is granted and the writ petition is dismissed as withdrawn with the above liberty.