Jana Chaitanya New Capital Colony ... vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2697 AP

    IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI


 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                      &
            HON'BLE MR. JUSTICE NINALA JAYASURYA


                    WRIT APPEAL No.339 of 2020

                      (Through video conferencing)


JANA CHAITANYA NEW CAPITAL COLONY WELFARE
ASSOCIATION, Regd. No.22/2020 Rep., by its
Secretary Vanamada Ramasekhar, S/o Vanamada Venkata Rao,
D.No.25-1-149/278/Gangavaram Port Road,
Pathakannavanipalem, Pedagantyada, Visakhapatnam.
                                                   ... Appellant

                                  Versus


The State of Andhra Pradesh
rep., by its Principal Secretary,
Municipal Administration & Urban Development
Department, Secretariat, Velagapudi,
Amaravati, Guntur District and others.
                                                           ... Respondents


Counsel for the Appellant         :   Mr. K. Kaushik
                                      for Dr. K. Manmadha Rao

Counsel for respondent No.1       : GP for Municipal Administration
                                    & Urban Development.


                            JUDGMENT (ORAL)

Dt:28.07.2021

(per Arup Kumar Goswami, CJ)

Mr. K. Kaushik, learned counsel representing Dr. K. Manmadha

Rao, learned counsel for the appellant, on the basis of the memo filed on

23.07.2021, submits that the appellant has instructed him to withdraw

this appeal with liberty to seek other remedy available under law.

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

withdrawn reserving liberty as prayed for. No costs. Pending

miscellaneous applications, if any, shall stand dismissed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

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