S RAMASAMY Vs. DEPUTY COMMERCIAL TAX OFFICER ATTUR

JUDGEMENT

(1.) THE learned counsel appearing on behalf of the petitioner seeks permission of this Court to withdraw this petition. A letter has also been given by the learned counsel appearing for the petitioner on 09.06.2011, to that effect.

(2.) BASED on the letter given by the learned counsel appearing on behalf of the petitioner, this writ petition is dismissed as withdrawn. No cost. Consequently, connected miscellaneous petitions are closed.