Ulfat Patel vs The State Of Telangana
2021 Latest Caselaw 138 Tel

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




                  WRIT APPEAL No.20 OF 2021

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

1.    The appellant/writ petitioner is aggrieved by an order dated

21.12.2020 passed by the learned Single Judge dismissing a writ

petition filed by him (W.P.No.19239 of 2020) praying inter alia for

disposal of his representation dated 07.07.2020 made to the

respondents/State in respect of certain parcels of land.         By the

impugned judgment, the learned Single Judge has declined to

entertain the writ petition by noting that disputed questions of fact

cannot be decided by the civic authority and that the appellant/writ

petitioner has already filed a comprehensive civil suit, which is

pending adjudication.

2. After addressing arguments for some time, learned counsel for

the appellant/writ petitioner seeks leave to withdraw the present

appeal while reserving the right of his client to approach the civil

court and pursue the pending suit.

3. 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 21.01.2021 vs/jsu