Bhoomatha Real Properties Llp vs The State Of Ap
2022 Latest Caselaw 6934 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 No.29427 OF 2022
                       (Through physical mode)

M/s. Bhoomatha Real Properties LLP,
A registered firm,
Office at Door No.48-14-85&86,
Sri Rama Theatre Junction, Sri Nagar,
Visakhapatnam - 530 013,
Represented by its Designated Partner
Sri Thalluri Purnachandra Rao,
S/o Sri Thalluri Narasimha Rao, aged 35 years.
                                                                ..Petitioner

                                     Versus

The State of Andhra Pradesh,
Represented by its Principal Secretary,
Municipal Administration and Development,
Secretariat Building,
Velagapudi, Guntur District and others.
                                                            ...Respondents

Counsel for the Petitioner : Ms. K.Arunna

Counsel for the respondents : GP for Municipal Administration Urban Development

ORAL JUDGMENT Dt:13.09.2022

(per Prashant Kumar Mishra, CJ)

Learned counsel for the petitioner seeks permission of this Court

for withdrawal of this writ petition.

Permission is accorded.

Accordingly, the Writ Petition is dismissed as withdrawn. No

costs. All pending miscellaneous applications shall stand dismissed.

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

Ksp