Yellapu Venkata Ramana Murthy ... vs The State Of Andhra Pradesh
2022 Latest Caselaw 5652 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.5827 of 2021

JUDGMENT:-

Sri V.V.Prabhakara Rao, learned counsel for the petitioner

has filed letter, dated 23.08.2022 before the Registrar (Judicial) of

this court on the subject for withdrawal of the present writ

petition.

The petitioner has also sought liberty to file fresh petition on

the ground that the pleadings in the writ petition are not properly

made and new developments have also taken place, which need to

be brought on record.

Accordingly, the writ petition is dismissed as withdrawn with

the liberty to file fresh petition, but disclosing this order in such

writ petition. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 26.08.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.5827 of 2021

Date: 26.08.2022

Scs