Writ appeal dismissed as withdrawn, with liberty to raise all contentions before the Writ Court.

The appellant challenged the order dated 22 June 2026 in W.P. No. 17972 of 2026 by filing this writ appeal under Section 4 of the Karnataka High Court Act.

At the appeal’s preliminary hearing, counsel submitted that the writ petition was listed before the Single Judge for final disposal, together with an application to vacate the interim order, and sought permission to withdraw the appeal with liberty to raise all contentions before the Writ Court

Whether the appellant could withdraw the writ appeal with liberty to urge all contentions before the Writ Court

The appeal was brought under Section 4 of the Karnataka High Court Act

The Court recorded no substantive statutory rule, precedent, or contested legal principle; it considered the appellant’s request to withdraw the appeal while preserving the opportunity to advance contentions before the Writ Court

The appellant stated that the writ petition remained pending for final disposal before the Single Judge, where the interim-order issue would also be considered.

The Division Bench accepted the request to withdraw the appeal and expressly preserved the appellant’s ability to urge all contentions before the Writ Court

The writ appeal was dismissed as withdrawn, with liberty to the appellant to urge all contentions before the Writ Court