Sri Lokesh Enterprises vs The Government Of Andhra Pradesh, ...
2023 Latest Caselaw 576 AP

       IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

     HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE
                                        &
                 HON'BLE MR. JUSTICE NINALA JAYASURYA

                         WRIT APPEAL No.1203 of 2008
                             (Through physical mode)

Sri Lokesh Enterprises,
D.No.19-7-4, Bandlamitta, Ongole,
Prakasam District, rep. by its Proprietor
Dacherla Srinivasa Rao.
                                                          .. Appellant
       versus

The Government of Andhra Pradesh,
rep. by its Secretary, Department of Agriculture,
Secretariat, and others.
                                                          .. Respondents

ORAL JUDGMENT Dt: 02.02.2023 (per Prashant Kumar Mishra, CJ)

Mr. Balaiah, learned counsel representing Mr. Sita Ram Chaparla,

learned counsel for the appellant, seeks permission of this Court to

withdraw this writ appeal reserving liberty to the appellant to seek revival of

the proceedings of the writ appeal if the cause of action survives.

2. Permission is accorded.

3. Accordingly, this writ appeal is dismissed as withdrawn with the

liberty as prayed for. No costs. Pending miscellaneous applications, if any,

shall stand closed.

PRASHANT KUMAR MISHRA, CJ NINALA JAYASURYA, J IBL

HON'BLE MR. JUSTICE PRASHANT KUMAR MISHRA, CHIEF JUSTICE & HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.1203 of 2008

(per Prashant Kumar Mishra, CJ)

Dt: 02.02.2023

IBL