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Ejjagiri Raju And Another vs The State Of Telangana And 14 ...
2022 Latest Caselaw 262 Tel

Citation : 2022 Latest Caselaw 262 Tel
Judgement Date : 25 January, 2022

Telangana High Court
Ejjagiri Raju And Another vs The State Of Telangana And 14 ... on 25 January, 2022
Bench: Satish Chandra Sharma, Abhinand Kumar Shavili
      THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA

AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI

W.P.No. 3567 of 2022

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

Learned counsel for the petitioners prays for withdrawal of the

present petition with liberty to the petitioners to approach the National

Green Tribunal.

2. Permission is accorded.

3. The Writ Petition is, accordingly, dismissed as withdrawn with the

aforesaid liberty to the petitioners.

As a sequel, Miscellaneous Petitions, pending if any, stand disposed

of.

________________________________ SATISH CHANDRA SHARMA, CJ

________________________________ ABHINAND KUMAR SHAVILI, J

Date: 25.01.2022 LUR

 
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