Valluru Sreedhar Naidu, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 4846 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                       &
         HON'BLE MR. JUSTICE M. SATYANARAYANA MURTHY

           W.A. No.637 of 2021 & W.P.No.20624 of 2021

                             (Through physical mode)

                              W.A.No.637 of 2021

Valluru Sreedhar Naidu, S/o late Venkaiah,
Aged about 48 years, Occ: Business,
R/o Kasumuru Village, Venkatachalam Mandal,
SPSR Nellore District.
                                                            ..Appellant

                                     Versus
The State of Andhra Pradesh,
Represented by its Principal Secretary,
Minority Welfare Department,
Secretariat, Velagapudi,
Guntur District and others.
                                                            ...Respondents

Counsel for the appellant : Mr. K.V.R.L.N. Sarma

Counsel for respondent No.1 : GP for Social Welfare

Counsel for respondent Nos.2 to 4 : Mr. Shaik Karimullah

Counsel for respondent No.5 : Mr. V. Satyanarayana Prasad

W.P.No.20624 of 2021

Valluru Sreedhar Naidu, S/o late Venkaiah, Aged about 48 years, Occ: Business, R/o Kasumuru Village, Venkatachalam Mandal, SPSR Nellore District.

..Petitioner

Versus The State of Andhra Pradesh, Represented by its Principal Secretary, Minority Welfare Department, Secretariat, Velagapudi, Guntur District and others.

...Respondents

Counsel for the petitioner : Mr. K.V.R.L.N. Sarma

Counsel for respondent No.1 : GP for Social Welfare

Counsel for respondent Nos.2 to 4 : Mr. Shaik Karimullah

Counsel for respondent No.5 : Mr. V. Satyanarayana Prasad

COMMON JUDGMENT (ORAL) Dt:25.11.2021

(per Prashant Kumar Mishra, CJ)

W.A.No.637 of 2021 is preferred by the appellant/writ petitioner

against the order dated 27.09.2021 passed by the learned single Judge in

W.P.No.20624 of 2021.

Learned counsel for the appellant/writ petitioner submits that the

appellant/writ petitioner intends to make a representation before the 2nd

respondent for redressal of his grievance and therefore, permission may

be granted to the appellant/writ petitioner 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 appellant/writ petitioner to make

representation before the 2nd respondent.

In view of the above submission, the order dated 27.09.2021

passed in W.P.No.20624 of 2021 is set aside and the Writ Petition and

Writ Appeal are dismissed as withdrawn granting liberty to the

appellant/writ petitioner as prayed for. No costs. All pending

miscellaneous applications shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY,J

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