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Judgment
T.R. Ramachandran Nair, J.—This writ petition is filed by the petitioner challenging Ext.P10 order passed by the Secretary of the first respondent. After arguing for some time, learned Counsel for the petitioner submitted that he may be allowed to withdraw this writ petition, so as to enable the petitioner to file an appeal before the Municipal Council.
Permission is granted and the writ petition is dismissed as withdrawn. If an appeal is filed, the same will be considered with notice to the petitioner and the second respondent and all the contentions of the parties will be considered. It is open to the petitioner to file appropriate application for interim relief also, which shall be considered by the authority concerned.