Darla Murali Krishna vs The State Of Telangana
2022 Latest Caselaw 7126 Tel

          THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                             AND
             THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY
                                    W.A.No.868 of 2022
JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)

         Heard Mr. Rapolu Bhaskar, learned counsel for the

appellants; Ms. Borra Lakshmi Kanakavalli, learned Assistant

Government Pleader for Municipal Administration and Urban

Development representing respondent No.1; Mr. B.Jagan Madhav

Rao, learned Standing Counsel for Municipalities representing

respondent No.3; and Mr. V.Saurabh Verma, learned Assistant

Government Pleader for Irrigation representing respondent No.5.

2. This appeal is directed against the order dated 23.09.2022

whereby learned Single Judge dismissed W.P.No.36583 of 2022

filed by the appellants.

3. After hearing the matter at some length, learned counsel for

the appellants seeks to withdraw the appeal.

4. In view of above, writ appeal is dismissed on withdrawal. No

costs.

::2::

As a sequel, miscellaneous petitions, pending if any, stand

dismissed.

__________________ UJJAL BHUYAN, CJ

_______________________ C.V.BHASKAR REDDY, J Date: 29.12.2022 LUR