(1.) The petitioner, who obtained Ext.P1 building permit for the purpose of constructing four storied building in 35 cents of property situated in Survey No.691/3 of Manavalesseri Village in Irinjalakuda Municipality, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to renew the licence and permit in order to enable the petitioner to complete the remaining portion of the building, for a further period of three years, or such other period as may be fixed by this Court. The petitioner has also sought for other consequential reliefs including an order directing the respondents to issue occupancy certificate for the portion of the building completed by assessing those portion to property tax, within a period to be fixed by this Court.
(2.) On 05.04.2019, when this writ petition came up for admission, this Court admitted the matter on file. The learned Standing Counsel for Irinjalakuda Municipality took notice for respondents 1 and 2. The respondents were directed to file counter affidavit within three weeks.
(3.) Today, when the case is taken up for consideration, it is submitted by the learned counsel for the petitioner that the petitioner does not want to prosecute this writ petition further and therefore, the same may be dismissed as withdrawn. Recording the aforesaid submission made by the learned counsel for the petitioner, this writ petition is dismissed as not pressed.