Telangana High Court
Mrs. Usha Rani Meenavalli vs The Union Of India on 31 March, 2022
Author: Surepalli Nanda
Bench: Surepalli Nanda
THE HONOURABLESRI JUSTICE UJJAL BHUYAN
AND
THE HONOURABLEMRS JUSTICE SUREPALLI NANDA
WRIT PETITION No.16637 of 2022
ORDER:(Per Hon'ble Sri Justice UjjalBhuyan) Heard Mr. Sathakarni K., learned counsel for the petitioner and Mr. K.Raji Reddy, learned Senior Standing Counsel for the respondents.
2. Learned counsel for the petitioners submits that because of subsequent development, the writ petition has become infructuous. Therefore, petitioner would like to withdraw the writ petition and make fresh challenge based on subsequent development.
3. In view of above, Writ Petition is dismissed on withdrawal with liberty as prayed for. There shall be no order as to costs.
4. As a sequel, miscellaneous applications pending, if any, in this Writ Petition, shall stand closed.
______________________ UJJAL BHUYAN,J _________________________ SUREPALLI NANDA, J Date: 31.03.2022 KL