Gadipally Mallareddy vs The State Of Telangana
2021 Latest Caselaw 281 Tel

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


                   WRIT APPEAL No.30 of 2021

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


1.

After addressing arguments at some length, Mr. T.Nagender,

learned counsel for the appellant states that the appellant has already

sought his remedy of appeal as provided under the Telangana

Panchayat Raj Act, 2018 (for short 'the Act'), and therefore, seeks

leave to withdraw the present appeal.

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

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

liberty granted to the appellant to pursue the remedy provided for

under the Act.

_________________ HIMA KOHLI, CJ

______________________ B. VIJAYSEN REDDY, J 03.02.2021 lur