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Judgment
7 paragraphs · 181 wordsGannamaneni Ramakrishna Prasad, J
Heard Sri T.N.M. Ranga Rao, learned Counsel representing Sri C. Rajendra, learned Counsel for the Petitioners and Sri G. Lakshmi Narayana, learned Standing Counsel for Municipalities.
Sri G. Lakshmi Narayana, learned Standing Counsel for Municipalities has submitted the Written Instructions furnished by the Commissioner, Srikalahasti Municipality along with certain documents and sketch. Copies of it are supplied to the Counsel for the Petitioner and the same are taken on record.
After perusal of the Written Instructions, Sri T.N.M. Ranga Rao, learned Counsel representing Sri C. Rajendra, learned Counsel for the Petitioner, on instructions, seeks to withdraw the Writ Petition with liberty to approach the appropriate Forum to vindicate his ownership rights over the subject property.
Request granted.
Having so recorded, this Writ Petition is dismissed as withdrawn, with liberty to the Writ Petitioner to approach the appropriate Forum to vindicate his ownership rights, and also to contest that the Official Respondents have grabbed their land. No order as to costs.
Interlocutory Applications, if any, stand closed in terms of this order.