Cheemalamarri Srikanth, vs State Of Andhra Pradesh
2023 Latest Caselaw 2877 AP

       THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

               WRIT PETITION No.3767 of 2022

JUDGMENT:-

      Sri Siva Sankara Rao Borra, learned counsel for the

petitioner has submitted a letter dated 02.05.2023 to the

Registrar (Judicial), Andhra Pradesh High Court, on record

submitting as follows:


             "I invite your kind attention to the subject Writ

      Petition, which was filed by the petitioner and pending on

      the file of this Hon'ble Court. Petitioner instructed me to

      withdraw    subject   Writ   Petition,   since   respondents

undertook not to interfere with the petitioner's property

being subject matter of Writ Petition and abide by the

relief claimed in the Writ petition and accordingly

withdraw subject Writ Petition.

In the view of above, I request you to direct

concerned section to enlist subject Writ Petition in

tomorrow's cause list i.e., on 03.05.2023 so as to enable

the petitioner to pray for withdrawal of the same."

2. Sri Siva Sankara Rao Borra, learned counsel for the

petitioner submits that the writ petition be dismissed as

withdrawn.

3. Learned counsels for the respondents have no objection.

4. 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withdrawn.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 Date: 04.05.2023 SCS

11BbBBBB744664465

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

WRIT PETITION No.3767 of 2022

Date: 04.05.2023

Scs