MAHADEV N NAIK Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD by consent.

(2.) RULE made returnable forthwith.

(3.) COUNSEL appearing for the petitioner on instructions seeks leave to withdraw the allegations made in its petition especially against the respondent no. 2 who is officiating as Minister for urban development. Statement made by the learned counsel for the petitioner is accepted, taken on record. Leave granted.