Andhra Pradesh High Court - Amravati
M/S Rohit Minarets, vs The State Of Andhra Pradesh on 25 April, 2022
Author: R. Raghunandan Rao
Bench: R. Raghunandan Rao
HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO
WRIT PETITION No.10578 of 2022
ORDER:
The petitioner has approached this Court being aggrieved by the inaction of the respondents in processing his application for grant of mining lease.
2. Learned Government Pleader has now produced G.O.Ms.No.13 dated 14.3.2022. This G.O has declared that all pending applications are ineligible, except those applications where the LOI has been issued.
3. Learned counsel for the petitioner seeks to withdraw this Writ Petition with leave to re-file the Writ Petition along with the challenge G.O.Ms.No.13.
4. Accordingly this Writ Petition is dismissed as withdrawn with leave. No costs.
As a sequel, pending miscellaneous petitions, if any, shall stand closed.
_________________________ R. RAGHUNANDAN RAO, J.
25.04.2022 Psr.
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HON'BLE SRI JUSTICE R. RAGHUNANDAN RAO (Withdrawn) WRIT PETITION No.10578 of 2022 25.04.2022 Psr.