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Judgment
T.R. Ramachandran Nair, J.—The challenge is against Exhibit P11 order passed by the Tribunal for Local Self Government Institutions, Trivandrum. As per the impugned order, the Tribunal allowed the appeal filed by the petitioner in part and directed the petitioner to file a proper application before the Panchayath.
It is submitted by the learned Counsel for the petitioner and the learned Counsel for the Panchayath that thereafter the petitioner filed a fresh application and the same has also been rejected by the Panchayath on 19.07.2010.
Learned Counsel for the petitioner, therefore, seeks permission to withdraw the writ petition to approach the Tribunal for Local Self Government Institutions against the fresh order passed by the Panchayath and without prejudice to the right of the petitioner to move again if required. Permission is granted and this writ petition is dismissed as withdrawn.