Prayer: Writ petition filed under Article 226 of the Constitution of India, for issuance of a Writ of Certiorarified Mandamus, calling for the records of the 1 respondent in order dated 31.05.2017 in No. U.12012/127/2016-ME.I(FTS.3084749) issued with respect to the petitioner college, quash the same and consequently direct the 1 respondent to permit the petitioner to admit students to the 150 seats in the MBBS course offered by it for the academic year 2017-18.
K. Ravichandrabaabu, J.:— The learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition. He has also made an endorsement to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, this writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.