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Judgment
5 paragraphs · 86 words
Mr.A.Radha Krishna, learned counsel for the petitioner, has addressed a letter on 30.07.2026 to the Registrar (Judicial), seeking permission of this Court to withdraw the present petition.
2.
Permission is accorded.
3.
Accordingly, this Writ Petition is dismissed as withdrawn as prayed for. However, if the grievance of the petitioner still subsists, the petitioner is at liberty to approach the appropriate forum. There shall be no order as to costs.
Miscellaneous petitions, if any, pending shall stand closed.
There shall be no order as to costs.