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Judgment
This Writ Petition came to be filed under Article 226 of the Constitution of India, seeking the following prayer:
“…to issue a Writ, in the nature of a Writ of Mandamus or any other appropriate Writ, direction or order declaring, letter of the A.P. Capital Region Development Authority, the 2n6 respondent herein, in Rc.No. CRDA-12026(35)/41/2018, dated 25/07/2019 - File No. CRDA-12026(35)/41/2018-BI 15-APCRDA - keeping the layout proposal to an extent of Ac. 7.33 cents in D.No. 361(P), 362(P), 387/1(P) and 388/A(P) of Pedaparimi Village, Thulluru Mandal, Guntur District under lay over until receipt of further instructions from the Government' as illegal, void and without jurisdiction and also violative of Articles 19(i)(g) and 300-A of the Constitutior of India and consequently direct the respondents to forthwith release the layout and pass…”
Aggrieved by the action of the 2nd respondent in keeping the layout proposal to an extent of Acs.7.33 cents in D.No.361(P), 362(P), 387/1(P) and 388/A(P) of Pedaparimi village, Thulluru mandal, Guntur district under „lay over‟ until receipt of further instructions from the Government, vide Rc.No.CRDA-12026(35)/41/2018, dated 21.12.2018, the present writ petition is filed.
Heard Sri. M. Siva Kumar, learned counsel for the petitioners and Mrs. S. Pranati, learned Standing Counsel for APCRDA.
During the course of hearing, learned Standing Counsel for APCRDA furnished a copy of proceedings bearing Rc.No.12026(35)/41/2018, dated 30.03.2021 passed by the Metropolitan Commissioner, Amaravati Metropolitan Region Development Authority, Vijayawada directing the petitioners to construct/develop residential dwelling within 15% of the plots/area based on a letter addressed by the petitioners on 10.05.2019 undertaking that they would undertake the construction activity in 15% of the plots in the proposed layout by the time of release of the mortgage. At that juncture, learned counsel for the petitioners sought permission of this Court to withdraw the present writ petition with a liberty to challenge the proceedings dated 30.03.2021 passed by the Metropolitan Commissioner, Amaravati Metropolitan Region Development Authority, Vijayawada.
Recording the same, this writ petition is dismissed as withdrawn, however, the petitioners are at liberty to challenge the proceedings dated 30.03.2021 passed by the Metropolitan Commissioner, Amaravati Metropolitan Region Development Authority, Vijayawada, if so advised. There shall be no order as to costs.
Consequently, Miscellaneous Petitions, if any, pending in this Petition shall stand closed.