V. GOVINDASAMY Vs. DISTRICT FOREST OFFICER, VILLUPURAM

JUDGEMENT

(1.) THE Learned Counsel for the Petitioner has made an endorsement in the typed set of papers of the Writ Petition to the effect that "as the matter has been settled out of Court, the Petitioner has instructed us to withdraw the Writ Petition. Hence, we may be permitted to withdraw the Writ Petition".

(2.) RECORDING the aforesaid fact and the endorsement so made, the Writ Petition is dismissed as withdrawn. Consequently, connected miscellaneous petition is also dismissed. No costs.