Gadiboina Satyam vs The State Of Telangana And 4 Others
2022 Latest Caselaw 4155 Tel

  THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                AND

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

              WRIT APPEAL No.608 of 2021


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



       Heard Mr. P.V.L.Bhanu Prakash, learned counsel for

the appellant; Mr. Parsa Ananth Nageshwar Rao, learned

Government Pleader for Revenue for respondent Nos.1 to 4;

and Mr. P.Rama Sharana Sharma, learned counsel for

respondent No.5.

2. After hearing the matter at length and when we

are about to dismiss the writ appeal on merit, learned

counsel for the appellant seeks leave of the Court to

withdraw the appeal and to avail his remedy as available in

law.

3. Writ Appeal is accordingly dismissed with

liberty as prayed for. However, there shall be no order as

to costs.

                                2                   HCJ & CVBRJ
                                              W.A.No.608 of 2021




     4.    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