M/S. Laxmi Food Processing ... vs The State Of Telangana And 3 Others
2022 Latest Caselaw 4311 Tel

   THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                    AND

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

                  WRIT APPEAL No.538 of 2022


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



     Heard Mr. Tarun G.Reddy, learned counsel for the

appellants;     Mr.     Bandari        Shankar,        learned     Assistant

Government Pleader for Panchayat Raj for respondent Nos.1

& 4; and Mr. M.Ram Gopal Rao, learned counsel for

Respondent Nos.2 & 3.

2. This writ appeal has been preferred against the

order dated 26.07.2022 passed by the learned Single Judge in

I.A.No.1 of 2022 in Writ Petition No.30567 of 2022 filed by the

appellants.

3. After hearing the matter at some length, learned

counsel for the appellants seek leave of the Court to withdraw

the appeal. He however submits that learned Single Judge

may be requested to expedite hearing of the writ petition.

                                2                     HCJ & CVBRJ
                                                W.A.No.538 of 2022

4. In view of above, Writ Appeal is dismissed on

withdrawal. Appellants would be at liberty to make a prayer

before learned Single Judge for hearing the related writ

petition expeditiously. However, there shall be no order as to

costs.

5. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J

Date: 25.08.2022 KL