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Judgment
5 paragraphs · 85 wordsPrasanna B. Varale, CJ
1.
Sri.S.S.Mahendra, learned Additional Government Advocates accepts notice for the respondent Nos. 1 to 7.
2.
After arguing the matter for some time, learned counsel for the petitioners seeks leave of this Court to withdraw the public interest litigation with liberty to pursue the complaint filed before the Lokayukta on 13.05.2022, which is placed on record as per Annexure-L.
3.
Leave granted for withdrawal of public interest litigation with liberty as prayed for.
4.
Writ petition is disposed as withdrawn accordingly.