S.Chenna Keshava Raju vs Kurnool Municipal Corporation
2022 Latest Caselaw 7893 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

                WRIT PETITION No.5451 of 2022

JUDGMENT:-

      Heard     Sri   Devi     Prasanna   Kumar,   learned   counsel,

appearing for the O.M.R Law Firm.

      Learned counsel for the petitioners submits that the

petitioners may be permitted to withdraw the writ petition with

liberty to file fresh writ petition.

      The petitioners' counsel has submitted a letter dated

29.09.2022

to the Registrar Judicial of this Court for withdrawal

of the writ petition, based on the instructions received from the

petitioners vide letter dated 29.09.2022 addressed to their

learned counsel which has been annexed with the application

for withdrawal.

A perusal of the letter dated 29.09.2022 shows that the

petitioners only requested their learned counsel to withdraw the

writ petition and did not request nor instructed him for liberty

to file fresh writ petition.

The last part of the petitioners' letter addressed to their

counsel is as under:-

"Hence, we request our advocate to kindly withdraw the above writ petition No.5451/2022 pending before the Hon'ble High Court of A.P. Amaravathi and same mention the allotted shop numbers in the withdrawal petition."

In view of the aforesaid, the petitioners are permitted to

withdraw the writ petition.

The writ petition is dismissed as withdrawn.

However, the request of the petitioners' counsel to grant

liberty to file fresh writ petition, in the circumstances mentioned

above, is rejected.

No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J Date: 17.10.2022 SCS

11BbBBBB744664465

44455554646

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.5451 of 2022

Date: 17.10.2022

Scs