Y.Adinarayana Murthy vs The State Of Andhra Pradesh And 4 ...
2022 Latest Caselaw 408 AP

    HIGH COURT OF ANDHRA PRADESH AT AMARAVATI



      HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH
                                 AND
          HON'BLE Ms. JUSTICE B. S. BHANUMATHI


               WRIT PETITION No.1827 OF 2019
Y. Adinarayana Murthy, S/o Chinna Kondala Rao,
Aged 57 years, Occ: Prohibition & Excise
Superintendent,( On Leave), Srikakulam,
Srikakulam District, Andhra Pradesh.
                                                     ...    Petitioner
             Versus

1. The State of Andhra Pradesh, represented by
   its Special Chief Secretary to Government,
   Revenue (Excise) Department,
   Secretariat, Velagapudi, Guntur District
2. The Commissioner of Prohibition & Excise,
   State of Andhra Pradesh,
   Currency Nagar, Prasadampadu,
   Vijayawada, Krishna District, Andhra Pradesh
3. The State of Andhra Pradesh, represented by
   its Principal Secretary, General Administration
   Department, A.P. Secretariat, Velagapudi, A.P.
4. Sri. P. K. Sarangi, IFS,
   Commissioner of Enquiries,
   General Administration Department (COI.PKS)
   Department, Government of Andhra Pradesh,
   Velagapudi, Amaravathi, Guntur District, A.P.
5. Smt. K. Swarna Seshu, Advocate & Presiding Officer,
   Flat No.184, F-3, F-4, Swarna Apartments,
   Opp: AG Colony Main Gate, Kalyan Nagar,
   Hyderabad.
                                                ... Respondents

Counsel for the petitioner : Mr. G. Raju, Advocate Mr. P. V. Krishnaiah, Advocate

Counsel for the respondents : ------

ORAL JUDGMENT Date: 28.01.2022 (Per Hon'ble Ms. Justice B. S. Bhanumathi)

Mr. Raju, learned counsel, representing Mr. P.V.

Krishnaiah, learned counsel for the writ petitioner, submitted

that he had filed a letter in the office of the Registry seeking

permission to withdraw the writ petition with liberty to file fresh

writ petition challenging the subsequent developments therein.

2. There is no representation for the respondents.

3. In view of the request made by the learned counsel for

withdrawal, permission is accorded.

4. Accordingly, the writ petition is dismissed as withdrawn

with liberty aforesaid. No order as to costs.

5. Miscellaneous petitions, if any pending, also stand

disposed of.

________________________________ (AHSANUDDIN AMANULLAH, J)

________________________ (B. S. BHANUMATHI, J) MP

HON'BLE Mr. JUSTICE AHSANUDDIN AMANULLAH AND

HON'BLE Ms. JUSTICE B. S. BHANUMATHI

WRIT PETITION No.1827 OF 2019

Date : 28.01.2022

MP