Lankepalli Srinivasulu vs State Of Ap
2021 Latest Caselaw 4806 AP

COMMON JUDGMENT (ORAL) Dt:23.11.2021

(per Prashant Kumar Mishra, CJ)

W.A.No.738 of 2021 is preferred by the appellants/writ petitioners

against the order dated 21.09.2021 passed by learned single Judge in

W.P.No.16007 of 2020.

After arguing for some time, learned counsel for the appellants/writ

petitioners submits that the appellants/writ petitioners intend to pursue

the applications which had already been filed before the Assistant

Commissioner of Endowments, and therefore, permission may be granted

to the appellants/petitioners to withdraw the writ petition as well as the

writ appeal by setting aside the order of the learned single Judge and

reserving liberty to the appellants/petitioners to pursue the applications

filed before the Assistant Commissioner of Endowments.

In view of the above submission, the order dated 21.09.2021

passed in W.P.No.16007 of 2020 is set aside and the Writ Petition and

Writ Appeal are dismissed as withdrawn granting liberty to the

appellants/writ petitioners as prayed for. No costs. All pending

miscellaneous applications shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY,J

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