Sri T. D. Phani Kumar vs Learned Counsel For The
2023 Latest Caselaw 3472 AP

      THE HON'BLE SRI JUSTICE RAVI NATH TILHARI
                         AND
      THE HON'BLE JUSTICE DR. V.R.K. KRUPA SAGAR

                WRIT PETITION No.5773 of 2021


JUDGMENT:- (per Hon'ble Sri Justice Ravi Nath Tilhari)

      Sri T. D. Phani Kumar, learned counsel for the petitioner

has submitted a letter dated 12.07.2023 to the Registrar

(Judicial), Andhra Pradesh High Court, on record submitting as

follows:

             "The above writ petition was filed by G. Appala
      Naidu, S/o G. Nandesh challenging the order dated
      03-12-2010 in O.A.No.5288 of 2006 on the file of erstwhile
      Andhra Pradesh Administrative Tribunal is being illegal,
      arbitrary, pervasive and violative of Article 14, 21 & 311
      of the Constitution of India. Now the Petitioner wanted to
      withdraw the Writ Petition. Hence we are requesting your
      honorable Registrar to list the matter in tomorrow list in
      the caption of "withdrawal", in the interest of justice.
             Thanking you."


      Sri T. D. Phani Kumar, learned counsel for the petitioner

submits that the writ petition be dismissed as withdrawn.

      Learned counsel for the respondents has no objection.

In view of the above, the Writ Petition is dismissed as

withdrawn. No order as to costs.

As a sequel thereto, miscellaneous petitions, if any

pending, shall also stand closed.

__________________________ RAVI NATH TILHARI,J

______________________________ Dr. V.R.K. KRUPA SAGAR, J

Date: 14.07.2023 SCS

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI AND THE HON'BLE JUSTICE DR. V.R.K. KRUPA SAGAR

WRIT PETITION No.5773 of 2021 (per Hon'ble Sri Justice Ravi Nath Tilhari)

Date: 14.07.2023

Scs