Banda Satyamma, Khammam Dist. 2 ... vs Spl. Dy. Collector, Khammam Dist. ...
2021 Latest Caselaw 4676 Tel

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


                      WRIT APPEAL No.1666 of 2008

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




      Learned counsel for the appellants has vehemently argued

before this Court that against the order passed by the Special

Deputy Collector there was a remedy of revision under clause 6 of

the Telangana Scheduled Areas Land Transfer Regulation. He has

stated that he filed a writ petition in the matter and suffered an

order also and therefore, liberty be granted to withdraw the writ

petition as well as writ appeal.

      Learned Government Advocate has not objected to the

reasonable prayer.

      Resultantly, the writ petition as well as the writ appeal are

dismissed as withdrawn with a liberty to file a revision.

      Miscellaneous petitions, if any, shall stand closed.                      There

shall be no order as to costs.



                                                  __________________________________
                                                  SATISH CHANDRA SHARMA, CJ



                                                        ______________________________
                                                              N. TUKARAMJI, J
29.12.2021

ES