Koppuravuri Pullarao vs The State Of Andhra Pradesh
2022 Latest Caselaw 7979 AP

   IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
              HON'BLE MR. JUSTICE D.V.S.S. SOMAYAJULU

               WRIT PETITION (PIL) No.144 OF 2022
                      (Through physical mode)

Koppuravuri Pullarao,
S/o Ramarao,
Aged about 42 years,
Occ: Business, R/o Nuzendla Village and Mandal,
Palnadu District
                                                          ..Petitioner
                                      Versus

The State of Andhra Pradesh,
Rep. by its Principal Secretary,
Revenue Department,
Secretariat, Velagapudi,
Amaravathi, Guntur District and others.
                                                              ...Respondents

Counsel for the Petitioner : Mr. N.V.R.Amarnath

Counsel for the respondents : GP for Revenue Department.

GP for Stamps and Registration GP for Panchayat Raj and Rural Development.

ORAL JUDGMENT Dt:19.10.2022

(per Prashant Kumar Mishra, CJ)

Learned counsel for the petitioner seeks permission of this Court

to withdraw this writ petition (PIL) reserving liberty to the petitioner to

file fresh writ petition.

Permission is accorded.

Accordingly, the Writ Petition (PIL) is dismissed as withdrawn

granting liberty to the petitioner as prayed for. No costs. All pending

miscellaneous applications shall stand dismissed.

PRASHANT KUMAR MISHRA, CJ D.V.S.S. SOMAYAJULU, J

Ksp