H SARABUDEEN Vs. COMPETENT AUTHORITY

JUDGEMENT

(1.) LEARNED counsel for the petitioner in both the above Criminal Original Petitions seeks permission of this Court to withdraw the above Petitions. Accordingly permission is granted and he has also made the endorsements in the Court bundles today to that effect.

(2.) RECORDING the said submission and endorsements made by the learned counsel for the petitioner in both the above Criminal Original Petitions, the above Criminal Original Petitions are dismissed as withdrawn. Consequently the connected MPs are closed. It is made clear that permission is granted to the petitioners to file writ petition on the same cause of action.