V Srinivasa Rao vs The State Of Andhra Pradesh
2022 Latest Caselaw 7214 AP

   IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                       &
         HON'BLE SMT. JUSTICE KONGARA VIJAYA LAKSHMI

                 WRIT PETITION No.22211 OF 2022
                       (Through physical mode)

Sri V.Srinivasa Rao,
S/o. Sriram Murthy,
Aged 50 years,
Proprietor of M/s.Meghana Restaurant and Bar,
R/o.D.No.4-435/1 & 4-457 NRT Centre,
Chilakaluripet, Palnadu District and others.
                                                                ..Petitioners

                                     Versus

The State of Andhra Pradesh,
Represented by its Special Chief Secretary,
Department of Prohibition and Excise,
A.P. Secretariat, Velagapudi,
Amaravathi,
Guntur District and others.
                                                            ...Respondents

Counsel for the Petitioners : Ms. B.V.Krishna Rao

Counsel for the respondents : GP for Prohibition and Excise.

ORAL JUDGMENT Dt:19.09.2022

(per Prashant Kumar Mishra, CJ)

Learned counsel for the petitioners 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Accordingly, the Writ Petition is dismissed as withdrawn.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 KONGARA VIJAYA LAKSHMI, J

Ksp