Rachakonda Nagaiah vs The State Of Telangana And 9 Others
2021 Latest Caselaw 2300 Tel

Citation : 2021 Latest Caselaw 2300 Tel
Judgement Date : 6 August, 2021

Telangana High Court

Rachakonda Nagaiah vs The State Of Telangana And 9 Others on 6 August, 2021

Bench: Hima Kohli, A.Abhishek Reddy

Item No.21



      THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                   AND
      THE HON'BLE SRI JUSTICE A. ABHISHEK REDDY

                          W.A.No.276 of 2021

JUDGMENT: (Per the Hon'ble the Chief Justice Hima Kohli)


1.

A letter dated 13.07.2021 has been submitted by learned

counsel for the appellant to the Registrar (Judicial) seeking leave to

withdraw the present appeal while reserving the right of the appellant

to challenge the survey notice before the learned Single Judge in fresh

proceedings.

2. Leave, as prayed for, is granted and the appeal is disposed of as

not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ A. ABHISHEK REDDY, J 06.08.2021 ES

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