K A BASKAR Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE learned counsel appearing for the petitioner has sought the permission of this Court to withdraw the writ petitions. He has also made an endorsement to that effect.

(2.) BASED on the endorsement made by the learned counsel appearing for the petitioner, the writ petitions are dismissed as withdrawn. No costs. Consequently, connected MPs are closed. .