B Haritha vs Maddula Raja Reddy
2023 Latest Caselaw 2260 AP

           HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                             and
              HON'BLE SRI JUSTICE V. SRINIVAS

 WRIT APPEAL Nos.690; 691; 705; 706; 712; 714; 722; 723;
                 725; 726; 727 and 728 of 2022
COMMON JUDGMENT: (per D.V.S.S.Somayajulu, J)

             Sri Javvaji Sarath Chandra, learned counsel for the

respondents - Writ Petitioners states that in all these matters

affidavits have been filed by the writ petitioners stating that they are

no longer interested in pursuing the cause. Accordingly, they have

filed memos with USR Nos.42492; 42493; 42496; 42497; 42498;

42500; 42502; 42503; 42504; 42505; 42506 and 42507 of 2023,

dated 21.04.2023. This step is being taken because according to the

writ petitioners the APPSC has issued a web notification, dated

03.04.2023, permitting the candidates to appear in bilingual language

mode i.e., both in English and Telugu. Therefore, the Writ Petitioners

do not want to pursue their case any further.

2) In view of this, these Writ Appeals are allowed setting

aside the impugned order, dated 16.08.2022, passed in the Writ

Petition Nos.12019; 13966; 13971 and 13982 of 2022. Since the Writ

Petitioners do not want to pursue their case, the Writ Petition is

dismissed as withdrawn. There shall be no order as to costs.

3) Consequently, the miscellaneous applications pending, if

any, shall stand closed.

__________________________ D.V.S.S.SOMAYAJULU, J

________________ V. SRINIVAS, J Date:24.04.2023.

Ssv