Sepena Govindarao vs State Of Andhra Pradesh
2021 Latest Caselaw 921 AP

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


      HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                &
              HON'BLE MR. JUSTICE C. PRAVEEN KUMAR

                      WRIT APPEAL No.19 of 2021

                 (Taken up through video conferencing)

Sepena Govinda Rao                                              ... Appellant

                                  Versus

The State of Andhra Pradesh, rep., by its
Principal Secretary to Government,
Panchayat Raj & Rural Development
Department, Secretariat, Velagapudi,
Amaravati, Guntur District, and others                       ... Respondents

Counsel for the Petitioner : Mr. Solomon Raju for Mr. Srinivas Ambati

Counsel for respondents 1 & 2 : G.P., for Panchayat Raj & Rural Development

Counsel for respondent No.3 : Mr. I. Koti Reddy, S.C.

ORAL JUDGMENT

Dt:17.02.2021

(ARUP KUMAR GOSWAMI, CJ)

On 19.01.2021, the following order was passed:

"Sri Srinivas Ambati, learned Counsel for the Appellant prays for some time to obtain the Order, by which the suit filed by him, was said to have been withdrawn with liberty."

Today, Mr. Solomon Raju, learned counsel representing

Mr. Srinivas Ambati - learned counsel for the appellant, prays for

withdrawal of the Writ Appeal.

In view of the above submission, Writ Appeal is dismissed on

withdrawal.

Pending miscellaneous applications, if any, shall stand closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR