Koppula Madhava Reddy vs The State Of Telangana
2021 Latest Caselaw 199 Tel

Citation : 2021 Latest Caselaw 199 Tel
Judgement Date : 29 January, 2021

Telangana High Court

Koppula Madhava Reddy vs The State Of Telangana on 29 January, 2021

Bench: P Naveen Rao

            HONOURABLE SRI JUSTICE P.NAVEEN RAO

                 WRIT PETITION NO.1599 of 2021

                          Date:29.01.2021

Between:

Koppula Madhava Reddy S/o Srinivasa Reddy
Aged 36 years R/o
H No 18175 Bollerugudem village
Paloncha Badradri Kothagudem District
                                                    .....Petitioner

                                   And
The State of Telangana
Rep by its Principal Secretary Energy Department
Secretariat Buildings Hyderabad 500 022 & others.
                                                    .....Respondents

The Court made the following:

HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION NO.1599 of 2021

ORAL ORDER:

When the matter is taken up, learned counsel for petitioner seeks

permission to withdraw the writ petition with liberty to avail the

appropriate remedy seeking enforcement of the judgment rendered in

W.P. No. 34812 of 2017. Granting the liberty sought for, the writ petition

is dismissed. Pending miscellaneous petitions shall stand closed.

__________________ P.NAVEEN RAO,J 29th January, 2021 tvk HONOURABLE SRI JUSTICE P.NAVEEN RAO

WRIT PETITION NO.1599 of 2021

Date:29.01.2021