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Judgment
4 paragraphs · 95 wordsAnant Ramanath Hegde, J
1.
Learned counsel for the petitioner, after arguing for some time, submits that he may be permitted to withdraw the petition and be granted liberty to file a suit.
2.
The Court, after perusing the records, is of the view that the writ petition is not maintainable. Accordingly, the petition is dismissed. Liberty is reserved to the petitioner to approach the appropriate forum as advised in law.
3.
Dismissal of the writ petition shall not be construed as an expression on the merits of the matter. All contentions are kept open.