Gangula Jeevan vs Khaja Salahuddin
2023 Latest Caselaw 1675 Tel

         THE HON'BLE THE CHIEF JUSTICE UJJAL BHUYAN
                                       AND
              THE HON'BLE SRI JUSTICE N. TUKARAMJI


                   WRIT APPEAL No.450 of 2023

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


       Heard Mr. K.Durga Prasad, learned counsel for the

appellants;       Mr.     Pramod        Singh,      learned   counsel   for

respondent No.1/writ petitioner; and Ms. Borra Lakshmi

Kanakavalli, learned Assistant Government Pleader for

Municipal Administration and Urban Development

Department appearing for respondent No.9.

2. This writ appeal is directed against the order dated

01.12.2022 passed by the learned Single Judge in

W.P.No.25546 of 2022 filed by respondent No.1 as the writ

petitioner. In the said writ petition, appellants were

arrayed as respondents No.7 and 8.

3. After hearing the matter at some length, learned

counsel for the appellants seeks leave to withdraw the writ

appeal.

4. Writ appeal is accordingly dismissed on withdrawal.

Miscellaneous applications pending, if any, shall

stand closed. However, there shall be no order as to costs.

______________________________________ UJJAL BHUYAN, CJ

______________________________________ N. TUKARAMJI, J 18.04.2023 vs