Shaik Gousya, vs The State Of Andhra Pradesh
2021 Latest Caselaw 1545 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.138 of 2021

                   (Through video conferencing)

Shaik Gousya, W/o.Shareef, aged about 40 years,
Occ: owner of the Ashok Leyland vehicle bearing
No.AP-39-TB-7516, R/o.Vemuluripadu, Ameenabad
Village, Phirangipuram Mandal, Guntur District           ... Appellant

                               Versus

The State of Andhra Pradesh, rep. by its
Principal Secretary, Revenue Department,
Secretariat Buildings, Velagapudi, Amaravathi,
and others                                            ... Respondents

Counsel for the appellant            :      Mr. P.V.N. Kiran Kumar

Counsel for respondent Nos.1 & 2     :      G.P., for Revenue
Counsel for respondent No.3          :      G.P., for Civil Supplies
Counsel for respondent No.4          :      G.P., for Home

                        JUDGMENT (ORAL)

Dt:15.03.2021

(ARUP KUMAR GOSWAMI, CJ)

Mr. P.V.N. Kiran Kumar, learned counsel for the appellant,

prays for withdrawal of the Writ Appeal with a liberty to file a

review application before the learned single Judge.

Prayer is accepted.

Writ Appeal is disposed of on withdrawal with liberty to file

review application, as prayed for. No order as to costs.

Pending miscellaneous applications, if any, shall stand

closed.

ARUP KUMAR GOSWAMI, CJ C. PRAVEEN KUMAR, J

MRR