S.B.RAMAIAH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Learned Counsel for the petitioners has filed a memo dtd. 27/8/2022 stating that the dispute between the parties to the writ petition has been settled out of court and hence the writ petition may be disposed of.

(2.) The memo is taken on record subject to all just exceptions.

(3.) Accordingly, the writ petition stands dismissed as withdrawn.