K KUPPAN Vs. REGIONAL TRANSPORT OFFICER

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw this petition. An endorsement has also been made to that effect.

(2.) IN view of the endorsement made by the learned counsel appearing on behalf of the petitioner, this writ petition is dismissed as withdrawn. No cost. Consequently, connected miscellaneous petition is closed.