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Judgment
6 paragraphs · 158 wordsS.R. Krishna Kumar, J
Sri.A.N.Girijesh, learned counsel appearing for the legal representatives of the petitioner has filed a memo dated 08.10.2025 seeking leave of this Court to withdraw the petition.
Memo is placed on record, which reads as under:
"The petitioners in the above writ petition submit that the sole petitioner by name Sri.V.Anand Kumar expired on 06.09.2024 leaving behind his wife and 02 daughters and the LRs have filed an application to come on record as the LRs of the deceased sole petitioner.
The LRs of the deceased sole petitioner submit that the matter in dispute is amicably settled between the LRs of the deceased sole petitioner and the Respondent and therefore, under the circumstances, the LRs of the deceased sole petitioner submit that the above writ petition may kindly be dismissed as settled out of court, in the interest of justice and equity".
In view of the memo, petition is dismissed as withdrawn.