Reddy Enterprises vs. The Deputy Commissioner (St)

Held

The Court granted the petitioner's request to withdraw the writ petition. The Court noted that the learned counsel for the petitioner sought permission to withdraw the writ petition. Consequently, the Court ordered the dismissal of the Writ Petition as withdrawn. As a sequel, any pending miscellaneous petitions related to this writ petition were also ordered to stand closed. No decision on the merits of the case was made.

Facts

The petitioner, Reddy Enterprises, filed a Writ Petition No. 8584/2025 before the High Court of Andhra Pradesh. The respondents were the Deputy Commissioner, State Tax, and others. The matter came before a division bench comprising Sri Justice R. Raghunandan Rao and Dr. Justice K. Manmadha Rao. The petitioner's counsel sought permission to withdraw the writ petition.

Key Issues

1. Whether the petitioner is entitled to withdraw the Writ Petition No. 8584/2025. Petitioner's Argument: The learned counsel for the petitioner sought permission to withdraw the writ petition. Respondent's Argument: No specific argument is recorded for the respondent in the judgment.