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Judgment
3 paragraphs · 89 words
This Writ Petition is filed declaring the action of the respondent No.4 in issuing impugned endorsement No.B 213/2026 dated 15.4.2026 and rejecting the application of the petitioner dated 17.3.2026 as arbitrary and illegal.
2.
Today, when the matter is taken up, the learned counsel for the petitioner seeks permission of the Court to withdraw the writ petition.
3.
Permission is accorded. Accordingly, the writ petition is dismissed as withdrawn. Miscellaneous petitions, if any, pending in this Writ Petition shall stand closed. There shall be no order as to costs.