Dhanavath Charan Singh, Nalgonda ... vs Prl Secy, Revenue Dept., Hyd 3 Ot
2022 Latest Caselaw 1601 Tel

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

             I.A.No.2 of 2017 (WAMP.No.3150 of 2017)
                               In/And
                  WRIT APPEAL No.1655 OF 2017

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

       Learned counsel for the appellants prays for withdrawal of

the present writ appeal as well as the interlocutory application.

       The present writ appeal and the interlocutory application

are accordingly dismissed as withdrawn.

       Pending miscellaneous applications, if any, shall stand

closed. There shall be no order as to costs.


                                              ________________________
                                              SATISH CHANDRA SHARMA, CJ




                                               _______________________
                                                ABHINAND KUMAR SHAVILI, J

29.03.2022

JSU