Nafees Begum Nafees Khan vs The State Of Telangana And 2 Others
2021 Latest Caselaw 216 Tel

     THE HON'BLE THE CHIEF JUSTICE HIMA KOHLI
                                 AND
      THE HON'BLE SRI JUSTICE B. VIJAYSEN REDDY


                 WRIT APPEAL No. 568 OF 2020


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


1.

After addressing arguments for some time on the merits of the

present appeal which is directed against an order dated 11.11.2020

passed by the learned single Judge in W.P.No.19026 of 2020

declining to entertain the writ petition filed by the appellant/writ

petitioner on the ground that disputed questions of facts regarding title

between private parties have been raised, learned counsel for the

appellant seeks leave to withdraw the present appeal while reserving

the right of his client to seek her remedies on the civil side in

accordance with law.

2. Leave, as prayed for, is granted. The present appeal is disposed

of as not pressed along with the pending applications, if any.

______________________________ HIMA KOHLI, CJ

______________________________ B. VIJAYSEN REDDY, J

01.02.2021 JSU