Smt. Pamulaparthy Revathi Devi vs Sri Mnv Srinivasa Rao, ...
2022 Latest Caselaw 2595 Tel

 THE HON'BLE THE CHIEF JUSTICE SATISH CHANDRA SHARMA

AND THE HON'BLE SRI JUSTICE ABHINAND KUMAR SHAVILI W.A.No. 1982 of 2017 JUDGMENT: (Per the Hon'ble the Chief Justice Satish Chandra Sharma)

Learned counsel for the appellant was fair enough in stating

before this Court that the present appeal be dismissed as withdrawn

with liberty to the appellant to file a fresh writ petition challenging

the subsequent appointments made by the State Government in

respect of Chairman and other Members of the Telangana State

Commission for Protection of Child Rights.

The writ appeal is, accordingly, dismissed as withdrawn with

the aforesaid liberty. No costs.

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

dismissed.

______________________________ SATISH CHANDRA SHARMA, CJ

______________________________ ABHINAND KUMAR SHAVILI, J Date: 10-06-2022 LUR ::2::