K.Purushotham vs Tirumala Tirupathi Devasthanam, ...
2022 Latest Caselaw 4714 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                  WRIT PETITION No.37394 of 2014

JUDGMENT:-

      Sri    Muchakayala      Narayana,      learned    counsel      for   the

petitioners has submitted a letter dated 26.07.2022 to the

Registrar Judicial, Andhra Pradesh High Court, on record

submitting as follows:-

              "The above Writ Petition was filed declaring the
      impugned e-procurement Tender Notice dated 21.11.2014 in
      No.M9/05/MG/2014 on the file of the 3rd Respondent,

inviting bids from private agencies for providing loading and unloading services in marketing department and other institutions of Tirumala Tirupathi Devasthanams (TTD) as illegal, without Jurisdiction, violative of Arts 14 and 21 of constitution of India and also violative of principles of natural justice and consequently to set aside the same by directing the respondents to continue the petitioners in service and also to grant minimum of time scale, as was done in the case of similarly situated Mazdoors/Labourers under the control of third respondent with such other and further reliefs as this Hon'ble Court may deem fit and proper in the circumstance of the case.

The aforesaid writ petition came up for admission before this Hon'ble Court on 04.12.2014 and after hearing of said writ petition the Hon'ble Court passed an interim order and subsequently respondent filed counter and now the respondent authorities were undertaking to redress my grievance for which the petitioners were not interested to prosecute the above writ petition. The letter addressed by them to me is herewith enclosed.

Under the above circumstances, I request you to direct the registry to post W.P.No.37394 of 2014 under the caption "For Withdrawal" and for the said act of kindness I oblige."

Sri Muchakayala Narayana, learned counsel for the

petitioners submits that the writ petition be dismissed as

withdrawn.

Sri V.R.N.Prashanth, learned Standing Counsel for T.T.D 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withdrawn.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: 28.07.2022 SCS

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THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.37394 of 2014

Date: 28.07.2022

Scs