Bollini Prasad Naidu, vs The State Of A.P.
2022 Latest Caselaw 3632 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

  HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                         &
               HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

                      WRIT APPEAL No.567 OF 2022
                          (Through physical mode)

Bollini Prasad Naidu,
S/o Subramanyam Naidu,
aged about 45 years,
R/o Ravillavari Kandriga Village,
Yerpedu Mandal, Tirupati District.
                                                            ..Appellant
                                      Versus

The State of A.P, rep., by its Principal Secretary,
Department of Panchayat Raj,
Velagapudi, Amaravati, and others.
                                                           ...Respondents

Counsel for the appellant : Mr. A. Chandraiah Naidu.

Counsel for respondent No.1 : GP for Panchayat Raj & Rural Development.

Counsel for respondent No.2 : GP for Revenue.

Counsel for respondent No.3 : Mr. V. Vinod K. Reddy, standing counsel

ORAL JUDGMENT Dt:05.07.2022

(per Prashant Kumar Mishra, CJ)

After arguing for some time, learned counsel for the appellant

seeks permission of this Court to withdraw this appeal reserving liberty to

the appellant to prefer review petition before the learned single Judge.

Permission is accorded.

Accordingly, the Writ Appeal is dismissed as withdrawn granting

liberty as prayed for. No costs. All pending miscellaneous applications

shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J Nn