K.Gowthama Siddadhudu vs Gottipati Chandra Sekhar And 3 ...
2021 Latest Caselaw 4297 Tel

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

                                 W.A.No.640 of 2021
JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)



         Learned counsel for the appellant has stated before this

court that the present writ appeal is not maintainable, in the light

of the judgment delivered by the Hon'ble Supreme Court in the

case of Ram Kishan Fauji v. State of Haryana and others1. He

prays for withdrawal of the present writ appeal with a liberty to

avail other remedies.

         The writ appeal is accordingly dismissed as withdrawn with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

1 (2017) 5 SCC 533