The State Of Andhra Pradesh vs M. R. Gangadhar,
2021 Latest Caselaw 4035 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.358 of 2018

                       (Through video conferencing)

The State of Andhra Pradesh,
Rep., by its Principal Secretary to Government,
Revenue Department, A.P. Secretariat,
Velagapudi, Guntur District and others
                                                              ... Appellants
                                    Versus

M.R. Gangadhar, S/o late Machani Ramana,
Aged 59 years, Private Service,
R/o Door No.1/1401, HBS Colony,
Yemmiaganur town and Mandal,
Kurnool District.
                                                              ...Respondent

Counsel for the Appellants              :    GP for Land Acquisition
Counsel for respondent                  :    Mr.G. Venkata Reddy


                             JUDGMENT (ORAL)

Dt: 08.10.2021

(per Arup Kumar Goswami, CJ)

Mr. G.L. Nageswara Rao, learned Government Pleader for

Assignment, representing the learned Government Pleader for Land

Acquisition appearing for the appellants, submits that he has got

instructions to withdraw this appeal.

2. Mr. G. Venkata Reddy, learned counsel for the respondent/writ

petitioner, has no objection.

3. Accordingly, the Writ Appeal is dismissed on withdrawal. No costs.

All pending miscellaneous applications shall stand closed.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

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