Syed Hussain vs The State Of Telangana
2021 Latest Caselaw 2908 Tel

HON'BLE THE CHIEF JUSTICE SRI SATISH CHANDRA SHARMA

AND HON'BLE SRI JUSTICE A.RAJASHEKER REDDY

WA.No.419 of 2021

JUDGMENT:(per The Hon'ble The Chief Justice)

Learned counsel for the appellant, after arguing the case at

length, has fairly stated before this Court that liberty be granted to

him to withdraw the Writ Petition No.10525 of 2021. He has

further stated that liberty be granted to file a civil suit.

2. The Writ Petition No.10525 of 2021 is dismissed as withdraw

and liberty is granted to the appellant to file a civil suit or to avail

other alternative remedies available under the law. The order

passed by the learned Single Judge is set aside.

3. With the aforesaid observations, the Writ Appeal is disposed

of.

4. As a sequel miscellaneous petitions, if any, pending shall

stand dismissed. No order as to costs.

_________________________________ SATISH CHANDRA SHARMA, HCJ

____________________________ A.RAJASHEKER REDDY, J

Date: 05.10.2021

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

WA. No. 419 of 2021 (per The Hon'ble The Chief Justice)

Date: 18.10.2021

avs/gra