The State Of Telangana vs Kurakula Venkateshwarlu
2022 Latest Caselaw 5756 Tel

      THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN

                                    AND

       THE HON'BLE SRI JUSTICE C.V.BHASKAR REDDY

                    WRIT APPEAL No.740 of 2022


JUDGMENT: (Per the Hon'ble the Chief Justice Ujjal Bhuyan)


      Heard Mr. B.S.Prasad, learned Advocate General for the

State of Telangana representing the appellants and Mr. Rapolu

Bhaskar, learned counsel for the 1st respondent/writ petitioner.

2. This writ appeal is directed against the interim order

dated 20.10.2022 passed by the learned Single Judge in Writ

Petition No.3472 of 2021 filed by the 1st respondent as the writ

petitioner.

3. After hearing the matter at some length, learned

Advocate General seeks leave to withdraw the appeal so as to

pursue the remedy before the learned Single Judge.

4. Liberty as sought for is granted.

                                  2                     HCJ & CVBRJ
                                                  W.A.No.740 of 2022

5. Appellants who are the respondents in Writ Petition

No.3472 of 2021 may file necessary application before the learned

Single Judge, which will be considered in accordance with law.

6. Writ Appeal is, accordingly, dismissed. However, there

shall be no order as to costs.

7. As a sequel, miscellaneous applications pending, if

any, in this Writ Appeal, shall stand closed.

__________________________ UJJAL BHUYAN, CJ

___________________________ C.V.BHASKAR REDDY, J Date: 10.11.2022 KL