K. Rajendra Babu vs The State Of Andhra Pradesh on 21 January, 2026

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Andhra Pradesh High Court - Amravati

K. Rajendra Babu vs The State Of Andhra Pradesh on 21 January, 2026

Bench: Ninala Jayasurya

APHC010672512025
                   IN THE HIGH COURT OF ANDHRA PRADESH
                                 AT AMARAVATI                   [3209]
                          (Special Original Jurisdiction)

           WEDNESDAY,THE TWENTY FIRST DAY OF JANUARY
                 TWO THOUSAND AND TWENTY SIX

                              PRESENT

          THE HONOURABLE SRI JUSTICE NINALA JAYASURYA

                     WRIT PETITION NO: 34832/2025

Between:

  1. K. RAJENDRA BABU,, S/O K. SATYANARAYANA, AGED ABOUT 61
     YEARS, PHARMACIST,      PROPRIETOR OF M/S KAMISETTY
     AGENCIES,    RETAIL AND WHOLESALE PHARMACEUTICAL
     DISTRIBUTORS, SHOP N0.13/187-C, KADAPA ROAD, VEMAPALLI,
     YSR KADAPA DISTRICT, 516329.

                                                        ...PETITIONER

                                 AND

  1. THE STATE OF ANDHRA PRADESH, REP. BY ITS PRINCIPAL
     SECRETARY,    ENDOWMENTS DEPARTMENT, SECRETARIAT,
     AMARAVATHI, GUNTUR DISTRICT.

  2. THE EXECUTIVE OFFICER, TIRUMALA TIRUPATHI DEVASTHANAM,
     TIRUPATHI, TIRUPATHI DISTRICT ERSTWHILE       CHITTOOR
     DISTRICT.

  3. THE DIRECTOR CUM VICE CHANCELLOR, SRI VENKATESHWARA
     INSTITUTE OF MEDICAL SCIENCES (SVIMS)        TIRUPATHI,
     TIRUPATHI DISTRICT ERSTWHILE CHITTOOR DISTRICT.

  4. THE ESTATE OFFICER, TIRUMALA TIRUPATHI DEVASTHANAM,
     TIRUPATHI, TIRUPATHI DISTRICT ERSTWHILE    CHITTOOR
     DISTRICT.

                                                    ...RESPONDENT(S):

NJS,J W.P No.34832 of 2025 2 Counsel for the Petitioner:

1. K SATYANARAYANA MURTHY Counsel for the Respondent(S):

1. AMRUTHA BOPPUDI

2. GP FOR ENDOWMENTS NJS,J W.P No.34832 of 2025 3 The Court made the following Order:

Heard learned counsel for the petitioner.

2. Also heard Smt. Amrutha Boppudi, learned Standing Counsel for TTD, who made submissions with reference to the material placed on record i.e., Communication dated 03.09.2025 addressed to the petitioner vide registered post with acknowledgment due, which was delivered on 08.09.2025.

3. In the light of the said submission, the learned counsel for the petitioner seeks permission of this Court to withdraw the writ petition to work out the remedies available in law.

4. Recording the same, the writ petition is dismissed as withdrawn. No costs. Miscellaneous petitions pending, if any, shall stand closed.

___________________________ JUSTICE NINALA JAYASURYA Date:21.01.2026 Ksj

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Andhra Pradesh High Court - Amravati