K.Purnachandra Rao, Krishna ... vs Prl Secy, Revenueendowments ...
2022 Latest Caselaw 3901 AP

         THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.33086 of 2015

JUDGMENT:-

      Sri V.V.N.Narasimham, learned counsel for the petitioner

has submitted a letter dated 07.07.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:-

             "It is to submit that my client has addressed a letter

      on 19.05.2022, to take necessary steps for withdrawal of

      W.P.No.33086/2015 filed on his behalf, since the cause

      involved is likely to be resolved.

             It is prayed that the Hon'ble Court may be pleased to

      permit for withdrawal of W.P.No.33086/2015 as requested

      by the petitioner.

             Letter of the petitioner is enclosed."

      Sri Venkata Subbaiah, learned counsel representing Sri

V.V.N.Narasimham, learned counsel for the petitioner submits that

the writ petition be dismissed as withdrawn.

      Learned Government Pleader for Endowments for the

respondents has 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withdrawn.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: 11.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.33086 of 2015

Date: 11.07.2022

Scs