- (1.)SHRI A.T.M. Sampath, Learned Counsel for the applicant(s) seeks permission of this Court to withdraw this I.A. with liberty to file appropriate application for appropriate relief at an appropriate time. Permission sought for is granted.
(2.)I .A. No. 201 of 2006 in W.P.(C) No. 1022 of 1989 is disposed of as withdrawn with liberty to file appropriate application for appropriate relief at an appropriate time.
I.A. No. 1 in I.A. No. 201 of 2006 in W.P. (C) No. 1022 of 1989

Learned Counsel for the applicant(s) submits that in view of the withdrawal of I.A. No. 201 of 2006, I.A. No. 1 in I.A. No. 201 of 2006 has become infructuous.

(3.)TAKING on record the statement so made by Learned Counsel, we disposed of I.A. No. 1 in I.A. No. 201 of 2006, as having become infructuous.
I.A. No. 1 of 2008 in I.A. No. 213 of 2007