Telangana High Court
The Fathenagar Land Colonization vs The State Of Telangana, on 22 September, 2025
THE HON'BLE SMT. JUSTICE T. MADHAVI DEVI
WRIT PETITION No.34288 of 2023
ORDER:
Ms. Krishna Priya, learned counsel representing learned counsel for the petitioner seeks permission of this Court to withdraw this Writ Petition and has also filed a letter dated 18.09.2025 addressed to the Registrar (Judicial), High Court for the State of Telangana, Hyderabad, stating as under:
"The above W.P.No.34288 of 2023, the client had Written a letter to us to withdraw the Writ Petition, hence he directed us to withdraw the above Writ petition.
Hence in view of the above the Petitioner requested me to withdraw the W.P.No.34288 of 2023, thus kindly post the W.P.No.34288 of 2023 in tomorrow's list for withdraw. Hence please instruct the office to list the W.P.No.34288 of 2023 in tomorrow's list under the caption of "Withdrawal" to enable us to withdraw the Writ Petition as per the instructions, of the client."
2. Permission is accorded.
3. Accordingly, the Writ Petition is dismissed as withdrawn. There shall be no order as to costs.
Miscellaneous applications, if any, pending in this writ petition, shall stand closed.
_____________________________ JUSTICE T. MADHAVI DEVI Date: 22.09.2025 PRN