Manchiraju Venkata, ... vs The Andhra Pradesh Pollution ...
2022 Latest Caselaw 8797 AP

     HON'BLE Sri JUSTICE G. RAMAKRISHNA PRASAD

             WRIT PETITION No.13938 OF 2022


ORDER:

The Learned Counsel for the Writ Petitioner has

placed on Record a Memo stating that this case is identical

to the case in W.P.No.35477 of 2013 and that this

Honourable Court, vide Judgment dated 15.06.2022, was

pleased to allow the Writ Petition. In view of this

development, the Learned Counsel for the Writ Petitioner

states that the Respondent Authorities have agreed to

consider the case of the Writ Petitioner also along with the

case of the Writ Petitioner in W.P.No.35477 of 2013.

2. In this view of the matter, the Learned Counsel

for the Writ Petitioner, on instructions, seeks to withdraw

the present Writ Petition with liberty to approach this

Court, in the event he does not get relief.

3. Sri V.Surender Reddy, Learned Standing

Counsel for the Respondent has submitted no objection for

the same.

4. Accordingly, the Writ Petition is dismissed as

withdrawn with liberty to the Writ Petitioner to approach

this Court, if necessary. There shall be no order as to

costs.

5. Interlocutory Applications, if any, shall stand

closed in terms of this order.

________________________________ (G. RAMAKRISHNA PRASAD, J)

Dt: 16.11.2022.

GPJ

HON'BLE Sri JUSTICE G. RAMAKRISHNA PRASAD

WRIT PETITION No.13938 OF 2022 16.11.2022

GPJ