Facts
The petitioners invoked Article 227 of the Constitution to challenge the common order dated 28 May 2020 on I.A. Nos. IX and X in FDP No. 76/2009, passed by the XX Additional City Civil and Sessions Judge, Bengaluru.
Source reference: p. 6On 1 October 2026, petitioners’ counsel filed a memo seeking withdrawal of the writ petition; the Court took the memo on record.
Source reference: p. 7Issues
Whether the petitioners’ request to withdraw the writ petition should be accepted.
Source reference: p. 7Law Applied
The order identifies Article 227 of the Constitution as the basis on which the writ petition was filed.
Source reference: p. 6It does not cite or apply any substantive statutory provision, precedent, or legal test to determine the merits; the Court disposed of the matter in view of the petitioners’ withdrawal request.
Source reference: p. 7Reasoning
The Court recorded that the petitioners had filed a memo seeking withdrawal and took it on record.
Source reference: p. 7It did not examine the challenged order or address the merits of the petition.
Source reference: p. 7Holding
The Court accepted the withdrawal request and dismissed the writ petition as withdrawn.
No decision was made on the merits of the challenge to the order in FDP No. 76/2009.
Source reference: p. 7Original Court PDF
SMT. MUNIYAMMAvsN V SRINIVASA PRASAD
Click to open original judgment
Original judgment, available to read, download and summarize on LawLens.in
