LAWS(KER)-2007-3-628

SHYAMALA R PANAVOORTHASTA VEEDU Vs. STATE OF KERALA

Decided On March 29, 2007
SHYAMALA R,PANAVOORTHASTA VEEDU Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) LEARNED counsel for the petitioners seeks permission to withdraw the writ petition without prejudice to the right of the petitioners to file a fresh writ petition. Permission is granted and the writ petition is dismissed as withdrawn granting liberty to the petitioners to file a fresh writ petition.