Nallgopu Krishna Murthy vs The State Of Andhra Pradesh
2021 Latest Caselaw 157 AP

      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.1688 of 2018

                      (Through video conferencing)

Nallagopu Krishna Murthy                                     ... Appellant

                                   Versus

The State of Andhra Pradesh, rep. by its
Prl. Secretary, Agriculture Department,
A.P.Secretariat, Velagapudi, Amaravathi,
Guntur, and others                                        ... Respondents


Counsel for the appellant      :      Sri M.Suryanarayana

Counsel for respondents 1 to 5 :      G.P., for Revenue

Counsel for respondent No.6    :      Sri Kambhampati Ramesh Babu

                            JUDGMENT (ORAL)

Dt:18.01.2021

(ARUP KUMAR GOSWAMI, CJ)

Ms.Lakshmi, learned counsel representing Mr.M.Suryanarayana,

learned counsel for the appellant on record, prays for withdrawal of the

writ appeal.

Accordingly, writ appeal is dismissed on withdrawal.

As a sequel, all the pending miscellaneous applications are closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR