JUDGEMENT
KURIAN,J. -
(1.) Leave granted.
(2.) In the nature of order we propose to pass, it is not necessary to issue notice to the respondents since the interest of the respondents is not otherwise affected.
(3.) The appellant has been non-suited by the High Court on the ground that the second writ petition filed is not maintainable, having withdrawn earlier writ petition without any leave.;
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