K.Pandarinath Reddy vs The Telangana State Road ...
2021 Latest Caselaw 4296 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                             AND
             THE HON'BLE SRI JUSTICE N. TUKARAMJI

                               W.A.No.642 of 2021

JUDGMENT:      (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



      Learned counsel for the appellants/writ petitioners has

argued before this court that in some of the identical cases, the

learned Single Judge has granted interim order directing the

petitioner therein to pay 30% of the entire amount of licence fee.

However, in this case, it has been ordered that the appellants/writ

petitioners have to pay 50% of the entire amount of licence fee.

Learned counsel was fair enough in stating before this court that

the order granted for payment of 30% of licence fee was not

brought to the notice of the learned Single Judge and in those

circumstances, he prays for withdrawal of the present writ appeal

with a liberty to file a review petition.

      The writ appeal is accordingly dismissed as withdrawn with

the aforesaid liberty.

      Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                                   ___________________________
                                                       SATISH CHANDRA SHARMA, CJ




                                                           _______________________
                                                                     N. TUKARAMJI, J
13.12.2021

JSU