The State Of Andhra Pradesh vs D.Rajeswari
2022 Latest Caselaw 1948 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

                       WRIT APPEAL No.413 of 2022

                             (Through physical mode)

The State of Andhra Pradesh Rep.,
by its Principal Secretary to Govt.,
Revenue Department, Secretariat,
Velagapudi, Amaravati, Vijayawada,
Andhra Pradesh and others.
                                                         ..Appellants

                                      Versus

D. Rajeswari, W/o D. Subramanyam Chetty,
R/o D.No.30.312, Vijayalakshmi Colony,
Santhapet, Chittoor Town & District and others.

                                                         ...Respondents

Counsel for the appellants : GP for Assignment

Counsel for the respondents : Ms. S. Parineeta.

ORAL JUDGMENT Dt:21.04.2022

(per Prashant Kumar Mishra, CJ)

Learned counsel for the appellants seeks permission of this Court

for withdrawal of this writ appeal with liberty to file a fresh writ appeal.

Permission is accorded and the Writ Appeal is dismissed as

withdrawn. No costs. Pending miscellaneous applications shall stand

dismissed.

PRASHANT KUMAR MISHRA, CJ M. SATYANARAYANA MURTHY, J

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