T.P.ABDULLA Vs. MAHATHMA GANDHI UNIVERSITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:

(2.) The subject matter relates to the running of a canteen and as per a statement filed, it is stated that, the running of the canteen is presently entrusted to the Kudumba Sree for a period of two months as a trial run. However, learned Counsel for the petitioner sought permission to withdraw the writ petition in order to file a fresh one, challenging the action of the respondent in granting the contract to the Kudumba Sree. Permission is granted. The writ petition is dismissed as withdrawn with liberty to file a fresh petition.