Gandham Venkatamani, vs The State Of A. P.
2021 Latest Caselaw 4234 AP

        IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

   HON'BLE Mr. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                               &
             HON'BLE Mr. JUSTICE C. PRAVEEN KUMAR

                         WRIT APPEAL No.244 of 2021
                  (Hybrid Hearing through Video-Conferencing)

Gandham Venkatamani, W/o. late Satyanarayana,
65 years, Plot No.10, S.B.I. Staff Colony, Bondilipuram,
Via Water Tank, Srikakulam-532001, Andhra Pradesh,
and another                                                            ... Appellants

                                      Versus

The State of A.P., rep. by its Principal Secretary to the
Government, Panchayat Raj & Rural Development, at
Amaravathi, Andhra Pradesh, and others                              ... Respondents

Counsel for the appellants : Mr. G.U.R.C. Prasad

Counsel for respondents 1 & 2 : G.P. for Services - I

ORAL JUDGMENT

Dt: 23.10.2021

(Prashant Kumar Mishra, CJ)

After arguing for some time, learned counsel for the appellants seeks

permission of the Court to withdraw the writ appeal in order to pursue the

representation pending with the 1st respondent.

Permission for withdrawal of the writ appeal is granted and the same is

dismissed as withdrawn with the above observation. No order as to costs.

Pending miscellaneous applications, if any, shall stand closed.

PRASHANT KUMAR MISHRA, CJ C. PRAVEEN KUMAR, J

MRR