M/S. Sri Saibaba Shaikpet Welfare ... vs Principal Secretary To The Govt.,
2021 Latest Caselaw 3715 Tel

  THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                            AND
          THE HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

                            W.A.No.2409 of 2005

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



      Learned counsel for the appellant states that the Urban

Land (Ceiling & Regulation) Act, 1976 has been repealed. He prays

for withdrawal of the writ appeal.

      Prayer is allowed.                 The writ appeal is dismissed as

withdrawn. It is also made clear that the appellant shall be free to

take recourse to other remedies as available under law.

      Pending miscellaneous applications, if any, shall stand

closed.


                                                  ___________________________
                                                      SATISH CHANDRA SHARMA, CJ




                                                  ___________________________
                                                          A.RAJASHEKER REDDY, J
23.11.2021

JSU