G.Venkateswarlu vs State Of Ap,Prl.Scy,Agrl.,Hyd, 2
2022 Latest Caselaw 3267 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                   WRIT PETITION No.9304 of 2016

JUDGMENT:-

      Sri Ch.Venkateswarulu, learned counsel for the petitioner

has submitted a letter dated 24.06.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

             "It is humbly submitted that as the cause of action in

      the above said writ petition does not survive. The petitioner

      sent a letter dated 19.06.2022 request me to withdrawal the

      writ petition and get the same dismissed. The said letter is

      here with filed.

             Hence, I request you to direct the concerned posting

      section to enlist the subject writ petition 9304/2016 under

      the caption of 'Withdrawal' in Monday's cause list, so as to

      enable the petitioner to pray for withdrawal of the case."

      Sri Ch.Venkateswarulu, learned counsel for the petitioner

submits that the writ petition be dismissed as withdrawn.

      Learned counsels for the respondents have no objection.

In view of the above, the Writ Petition is dismissed as

withdrawn. No order as to costs.

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

shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 01.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.9304 of 2016

Date: 01.07.2022

Scs