Gadila Omprakash vs The Joint Collector,
2022 Latest Caselaw 2144 Tel

THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                      AND
    THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI



              WRIT APPEAL No.1634 of 2018

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


      Learned      counsel         for     the      appellants          prays   for

withdrawal of the writ appeal with a liberty to the

appellants to take recourse to the other remedies available

under the law. However, a prayer has also been made that

in case of availing the other remedies, i.e., civil suit as well

as approaching the revenue authorities, the observations

made by the learned Single Judge should not come in the

way of the parties.


      The aforesaid prayer appears to be a genuine prayer.


      Resultantly,       the      writ      appeal         is     dismissed     as

withdrawn with a liberty to the appellants to take recourse

to the other remedies available under the law and the

observations made by the learned Single Judge shall not

come in the way of the parties.
                              2




     The miscellaneous applications pending, if any, shall

stand closed. There shall be no order as to costs.




                           ______________________________________
                             SATISH CHANDRA SHARMA, CJ




                           ______________________________________
                              ABHINAND KUMAR SHAVILI, J


25.04.2022

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