Darapureddi Tataji Rao vs The Government Of A.P.,
2022 Latest Caselaw 2593 AP

            THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                 WRIT PETITION No.20116 of 2019

JUDGMENT:-

      Sri    Venkata    Rama     Rao,    learned    counsel    representing

Smt.Kavitha Gottipati, learned counsel for the petitioner has

submitted a letter dated 13.06.2022 to the Registrar Judicial,

Andhra Pradesh High Court, on record submitting as follows:

              "The above Writ Petition is filed declaring the action of
      the respondents in selecting the ineligible candidates to the

post of Ward Education and Data Processing Secretary who were not qualified as per Notification No.04/2019 dated 26.07.2019 issued by the 2nd respondent as being illegal, arbitrary and unjust.

The petitioners in the above Writ Petition have addressed a letter dated 11.05.2022 to me with a request to withdraw the above Writ Petition. In view of the same, kindly direct the registry to list the above matter under the caption of "Withdrawal".

Learned counsel for the petitioner submits that the writ

petition be dismissed as withdrawn.

Learned counsel for the respondents submits that he 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withdrawn.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: 21.06.2022 BSP

474466446544455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.20116 of 2019

Date: 26.04.2022

BSP