Ellgapalli Sobharani vs The State Of Telangana
2021 Latest Caselaw 2946 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                 AND
                  THE HON'BLE SRI JUSTICE UJJAL BHUYAN


                             WRIT APPEAL No.483 of 2021

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 Fouji

vs. 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          The Writ Appeal is dismissed as withdrawn with the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.

          Pending miscellaneous petitions, if any, shall also stand

dismissed. There shall be no order as to costs.



                                                   __________________________________
                                                    SATISH CHANDRA SHARMA, CJ



                                                         ______________________________
                                                              UJJAL BHUYAN, J
22.10.2021

ES

(2017) 5 SCC 533