Raja Sagi Varsha Sravya Devi, vs Raja Kalidindi Daiva Prasada ...
2022 Latest Caselaw 206 AP

     THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR

AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

WRIT APPEAL No.927 OF 2021

JUDGMENT:- (Per Hon'ble Sri Justice C.Praveen Kumar)

Sri Challa Dhanamjaya, learned counsel appearing for the

appellants, seeks permission to withdraw the writ appeal with

liberty to make an appropriate application before the learned single

Judge as the matter was disposed of without hearing the

appellants. He also submits that the inconsistent enquiry reports

of the Tahsildar were not brought to the notice of the learned single

Judge.

2. Having regard to the above, permission, as sought for, is

accorded.

3. Granting liberty as sought for, Writ Appeal is dismissed as

withdrawn. There shall be no order as to costs.

Miscellaneous petitions pending, if any, in this Appeal shall

stand closed.

_______________________________ JUSTICE C.PRAVEEN KUMAR

________________________________ DR. JUSTICE K.MANMADHA RAO

Date: 18.01.2022 Ivd

THE HONOURABLE SRI JUSTICE C.PRAVEEN KUMAR AND THE HONOURABLE DR. JUSTICE K.MANMADHA RAO

WRIT APPEAL No.927 OF 2021

Date: 18.01.2022

Ivd