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Judgment
6 paragraphs · 88 wordsNyapathy Vijay, J
1.
At the time of hearing, learned counsel for the Petitioner seeks permission of this Court to withdraw the Writ Petitions so as to enable the Petitioner to file comprehensive Writ Petition raising the issues, which are not mentioned in these Writ Petitions by oversight.
2.
Permission is accorded.
3.
Accordingly, the Writ Petitions are dismissed as withdrawn granting liberty to the Petitioner to file Writ Petition afresh.
4.
No order as to costs.
5.
As a sequel, pending applications, if any, shall stand closed.