Telangana High Court
G.Jaipal Reddy vs The State Of Telangana And 5Others on 7 June, 2023
Author: Chillakur Sumalatha
Bench: Chillakur Sumalatha
HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA
WRIT PETITION No.11494 of 2023
ORDER:
This Writ Petition is filed seeking the following substantive relief:
"to issue an appropriate Writ, Order or direction, more particularly, one in the nature of Writ of Mandamus declaring the action of respondent No.4 in not considering the representation, dated 06.02.2023 to award diet contract to the petitioner and calling for the fresh diet tenders vide Tender Document No.HDS/GHS/2023/1016, dated 01.04.2023 as arbitrary, illegal, colourable exercise of power and contrary to the well established legal principles apart from being violative of fundamental rights guaranteed to the petitioner under Articles 14, 19 and 21 of the Constitution of India and consequently direct respondent No.4 to consider the petitioner's representation, dated 06.02.2023 and award diet contract in favour of the petitioner."
2. Sri Sanjeev Gillella, learned counsel for the petitioner seeks permission to withdraw the Writ Petition.
3. Permission, as prayed for, is accorded.
4. The Writ Petition is dismissed as withdrawn. No order as to costs.
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5. As a sequel, miscellaneous petitions pending, if any, shall stand closed.
________________________________________ Dr. JUSTICE CHILLAKUR SUMALATHA Date: 07.06.2023 sai 3 55 HON'BLE Dr. JUSTICE CHILLAKUR SUMALATHA WRIT PETITION No.11494 of 2023 07.06.2023 sai