Vaddiraju Krishnaveni vs. The State Of Ap
Held
The Court granted the petitioner's request to withdraw the Writ Petition. The reasoning provided is that the petitioner's counsel submitted a letter seeking withdrawal, and the Court acceded to this request. Consequently, the Writ Petition was dismissed as withdrawn. No order was made as to costs. Any interlocutory applications filed in the petition were also closed in terms of this order. The Court did not delve into the merits of any potential GST-related issues, as the petition was withdrawn before any such examination.
Facts
The petitioners filed a Writ Petition before the High Court of Andhra Pradesh at Amaravati. The respondents are the State of Andhra Pradesh and various revenue authorities, along with private individuals. The Writ Petition was filed seeking certain reliefs, but the specific subject matter or the tax period(s) involved are not detailed in the provided order. The procedural history indicates that the petitioners' counsel submitted a letter dated December 5, 2024, to the Registry requesting to withdraw the Writ Petition. The Court took this letter on record.
Key Issues
The Court had to decide whether to grant the petitioner's request to withdraw the Writ Petition. The petitioner's argument, as presented by their counsel, was a simple request for withdrawal of the petition. The judgment does not record any arguments from the revenue or State respondents regarding the withdrawal request.
AI-generated summary — verify with the full judgment below
1
APHC010500322024
IN THE HIGH COURT OF ANDHRA PRADESH AT AMARAVATI (Special Original Jurisdiction) [3328]
FRIDAY ,THE SIXTH DAY OF DECEMBER TWO THOUSAND AND TWENTY FOUR PRESENT THE HONOURABLE SRI JUSTICE GANNAMANENI RAMAKRISHNA PRASAD WRIT PETITION NO: 26015/2024 Between:
VADDIRAJU KRISHNAVENI, W/O LATE VADDIRAJU VENKATA LAKSHMI KRISHNA RAO, AGED ABOUT 58 YEARS D.NO.44/41, MIDHILAPURI VUDA COLONY, MADHURUWADA VISAKHAPATNAM RURAL, VISAKHAPATNAM DISTRICT AP, POST - 530048
SMT. UPPALAPATI SOWMYA, REPRESENTED BY GENERAL POWER OF ATTORNEY HOLDERS C/O / W/O U. SATISH KUMAR RAJU AGED ABOUT 28 Y, R/O D.NO.18-126/19, FLAT NO.503, NARAYANA RESIDENCY, A P H B COLONY, NEAR RAMALAYAM, P M PALEM VISAKHAPATNAM RURAL, VISAKHAPATNAM DISTRICT, AP, POST - 530041
SIRASAPALI PRUDHVI RAJ, S/O S. RAVI KUMAR, AGED ABOUT 35 Y D.NO.26-2-33, CHINAGANTYADA, RK HOSPITAL ROAD, SNEHAPURI COLONY, GAJUWAKA, VISAKHAPATNAM RURAL, VISAKHAPATNAM DISTRICT AP, POST - 530026
...PETITIONER(S) AND 1. THE STATE OF AP, REPRESENTED BY ITS PRINCIPAL SECRETARY, REVENUE DEPARTMENT, SECRETARIAT BUILDINGS VELAGAPUDI, AMARAVATI, GUNTUR DISTRICT
THE DISTRICT COLLECTOR,
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