Sri Chama Narsimha Reddy S/O Late ... vs The Joint Collector, Ranga Reddy ...
2022 Latest Caselaw 4152 Tel

     THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

AND

THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

WRIT APPEAL No.181 of 2007

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

Mr. R.Rakesh, learned counsel representing Mr. Resu

Mahender Reddy, learned counsel for the appellants submits on

instructions that appellants would like to withdraw the writ

appeal in view of settlement arrived at between the parties before

the Lok Adalat at Ranga Reddy District, L.B.Nagar vide Award

dated 26.02.2016 in O.S.No.1294 of 2015.

2. Writ Appeal is accordingly disposed of on withdrawal.

However, there shall be no order as to costs.

3. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 16.08.2022 KL