M/S G.P.R. Housing Private ... vs State Of Telangana And 42 Others
2022 Latest Caselaw 4033 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
          THE HON'BLE MRS JUSTICE SUREPALLI NANDA


                  WRIT APPEAL No.3 of 2018

JUDGMENT:     (Per the Hon'ble the Chief Justice Ujjal Bhuyan)



      Heard Mr. G.Narasimha, learned counsel for the

appellant; Mr. Parsa Ananth Nageswar Rao, learned

Government Pleader for Revenue (Assignment) appearing

for respondents No.1 to 3; and Mr. Venkat Reddy

Thipparthi, learned counsel appearing for respondents

No.7 to 27.

2. This writ appeal is directed against the order dated

17.08.2017 passed by the learned Single Judge dismissing

W.P.No.39329 of 2014 filed by the appellant as the writ

petitioner.

3. Learned counsel for the appellant submits on

instructions that appellant wants to withdraw the writ

appeal.

4. In view of the above, writ appeal is dismissed on

withdrawal.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ SUREPALLI NANDA, J

03.08.2022 vs