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G.Kasturi, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 5159 AP

Citation : 2021 Latest Caselaw 5159 AP
Judgement Date : 10 December, 2021

Andhra Pradesh High Court - Amravati
G.Kasturi, vs The State Of Andhra Pradesh, on 10 December, 2021
Bench: Ahsanuddin Amanullah, K Manmadha Rao
      HIGH COURT OF ANDHRA PRADESH AT AMARAVATI

    THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                          AND
     THE HON'BLE Mr. JUSTICE Dr. K. MANMADHA RAO

               WRIT PETITION No. 28489 of 2021

G. Kasturi, W/o. Gundala Shankar, Aged about
30 years, Occ: Coolie, R/o Chintham Nagar,
Railway Kodur Town and Mandal, YSR Kadapa
District.
                                                      ... Petitioner.
                        Versus
1. The State of Andhra Pradesh, Represented by
   its Chief Secretary, Secretariat Buildings,
   Amaravathi at Velagapudi, Guntur District.
2. The Collector & District Magistrate, Kadapa,
   YSR Kadapa District.
3. The Superintendent of Police, Kadapa, YSR
   Kadapa District.
4. The Superintendent, Central Prison, Kadapa,
   YSR Kadapa District.
                                                  ... Respondents.

Counsel for the Petitioner : Mr. D. Purna Chandra Reddy Advocate

ORAL JUDGMENT Date: 10.12.2021 (Per Hon'ble Mr. Justice Ahsanuddin Amanullah)

As prayed for by Mr. D. Purna Chandra Reddy, learned

counsel for the petitioner, the Writ Petition stands dismissed as

withdrawn.

Miscellaneous Applications, if any pending, also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH,J)

____________________________ (Dr. K. MANMADHA RAO,J)

PVD

THE HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH

AND

THE HON'BLE Mr. JUSTICE Dr. K. MANMADHA RAO

WRIT PETITION No. 28489 of 2021 (DISMISSED AS WITHDRAWN)

10.12.2021

PVD

 
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