B.V. Sudhakar Reddy vs State Of Telangana And 7 Others
2021 Latest Caselaw 3791 Tel

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



                       WRIT APPEAL No.738 of 2019


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




         Learned Government Advocate informs this Court

that the present Writ Appeal is not maintainable in the

light of the judgment rendered by the Supreme Court in

Ram Kishan Fauji v. State of Haryana1.

         Learned counsel for the appellant, when confronted

with the aforesaid situation, prays for withdrawal of the

present writ appeal with liberty to take recourse to the

other remedies available under law.

         The writ appeal is dismissed as withdrawn with the

aforesaid liberty.

         The miscellaneous applications pending in this writ

appeal, if any, shall stand closed.                       There shall be no

order as to costs.


                                             ___________________________
                                                SATISH CHANDRA SHARMA, CJ




                                             ___________________________
                                                   A.RAJASHEKER REDDY, J
25.11.2021

vs

1 (2017) 5 SCC 533