Swamy Mallella vs The State Of Telangana
2023 Latest Caselaw 3861 Tel

     THE HON'BLE THE CHIEF JUSTICE ALOK ARADHE

AND THE HON'BLE SRI JUSTICE N.V.SHRAVAN KUMAR

WRIT APPEAL No.1064 OF 2023

JUDGMENT: (Per the Hon'ble the Chief Justice Alok Aradhe)

Mr. S. Surender Reddy, learned counsel for the appellant.

2. After arguing the matter to some extent, learned counsel for

the appellant seeks leave of this Court to withdraw the writ appeal

with liberty to file a suit seeking compensation on account of

seizure of the JCB vehicle belonging to the appellant.

3. In view of the aforesaid submission, the writ appeal is

dismissed as withdrawn with liberty as aforesaid. There shall be no

order as to costs.

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

closed.

__________________ ALOK ARADHE, CJ

________________________ N.V.SHRAVAN KUMAR, J Date:10.11.2023 Lrkm