Andhra Pradesh High Court - Amravati
Saniboina Veera Narayana vs The State Of Ap on 30 January, 2023
Author: Ninala Jayasurya
Bench: Ninala Jayasurya
IN THE HIGH COURT OF ANDHRA PRADESH :: AMARAVATI
THE HON'BLE SRI JUSTICE NINALA JAYASURYA
WRIT PETITION No.31141 of 2022
Between:-
P.Srinivasa Reddy
and another
..... Petitioners
and
The State of Andhra Pradesh, Rep. by its Principal Secretary,
Revenue Department, Velagapudi, Amaravati, Guntur District,
and others
..... Respondents
Counsel for the petitioners : Mr.V.Eswaraiah Chowdary
Counsel for R.1 to R.3 : The G.P. for Revenue
Counsel for respondent No.4 : Ms.S.Pranathi
ORDER:
Learned counsel for the petitioners seeks permission of this Court to withdraw the writ petition. A memo dated 27.1.2023, to that effect, is also filed. Permission is granted.
2. Accordingly, the writ petition is dismissed as withdrawn. There shall be no order as to costs. As a sequel, all pending applications shall stand closed.
________________________ NINALA JAYASURYA, J January 30, 2023 vasu