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Judgment
6 paragraphs · 79 words
Jyoti Mulimani, J
Sri.H.C.Basavarajappa., petitioner - party in person has appeared in person.
After arguing the matter for sometime Sri.H.C.Basavarajappa., petitioner - party in person submits that he may be permitted to withdraw the Writ Petition.
When queried, Sri.H.C.Basavarajappa., petitioner – party in person submits that he has taken a conscious decision to withdraw the Writ Petition.
The oral submission made by Sri.H.C.Basavarajappa., petitioner - party in person is placed on record.
The Writ Petition is dismissed as withdrawn.