S Vishwajith Shetty, J
1. Learned counsel for the petitioner submits that the petition may be dismissed as not pressed with liberty to the petitioner to file a fresh petition after obtaining all necessary documents.
2. The submission of learned counsel is placed on record.
3. Petition is dismissed as not pressed with liberty as prayed for.
4. In view of the dismissal of the main petition, pending interlocutory application, if any, does not survive for consideration. Hence, disposed of.
