Hari Srinivas, Hanamkonda, ... vs The Govt Of Ap., Revenue Dept., 30 ...
2022 Latest Caselaw 903 Tel

     THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA
                                                  AND
             THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

                         WRIT APPEAL No.1071 of 2009

JUDGMENT:        (Per the Hon'ble the Chief Justice Satish Chandra Sharma)




       The appellant, who is respondent No.4 in the writ petition, has

filed the present writ appeal being aggrieved by the order dated

23.06.2009 passed in W.P.No.11425 of 2009.

The order passed by the learned Single Judge reveals that the

writ petitioner, who is respondent No.4 in the writ appeal, has

withdrawn the writ petition with a liberty to pursue appropriate

remedies in respect of any further grievance. Against such order the

writ appeal is not maintainable.

Accordingly, the writ appeal is disposed of.

Miscellaneous applications pending, if any, shall stand closed.

There shall be no order as to costs.

________________________ SATISH CHANDRA SHARMA, CJ

_______________________ ABHINAND KUMAR SHAVILI, J 24.02.2022 ES