Telangana High Court
P. Lingam, vs The State Of Telanagana, on 21 February, 2023
Author: K. Lakshman
Bench: K. Lakshman
HON'BLE SRI JUSTICE K. LAKSHMAN
WRIT PETITION No.4920 of 2023
ORDER:
After arguing for some time, learned counsel appearing for the petitioner seeks permission of this Court to withdraw the present writ petition with a liberty to approach the District Collector concerned by way of submitting proper application along with Joint Agreement in terms of Section 6 of the Telangana Rights in Land and Pattadar Passbooks Act, 2020 (Act 9 of 2020).
Permission is accorded.
Granting liberty as sought, this Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the Writ Petition shall stand closed.
__________________ K. LAKSHMAN, J February 21, 2023 PN 2 HON'BLE SRI JUSTICE K. LAKSHMAN WRIT PETITION No.4920 of 2023 February 21, 2023 PN