Kanala Obul Reddy vs The State Of Andhra Pradesh
2022 Latest Caselaw 8278 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.35502 of 2022

JUDGMENT:-

Sri V.R.Reddy Kovvuri, learned counsel for the petitioner

submits that the petitioner may be permitted to withdraw the

present writ petition with liberty to file fresh writ petition, in

view of the fact that there are certain defects in the prayer

clause which needs rectification.

The petitioner is permitted to withdraw the writ petition

which is dismissed as withdrawn but with liberty to file fresh

writ petition. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 02.11.2022 SCS FFFFFFFFFHGHHHHHHHHHHGGGGGGGFFFKKKKKKKKKK KKKKJJJJJKFDASDFKKKKLKKLHGGGFFFFFFFDSSSSSGG GGGGGGHHHHHGHFSDAFSDAHLFJHSDFJASD

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.35502 of 2022

Date: 02.11.2022

Scs