(1.) After some argument, learned counsel for the appellant, in the presence of Sri Kasa Jaganmohan Reddy, learned Government Pleader appearing on behalf of respondent No.2, seeks permission to withdraw this appeal, so that, he may pursue the writ petition.
(2.) Prayer is allowed.
(3.) Accordingly, the Writ Appeal stands dismissed as withdrawn with liberty as indicated hereinabove. There shall be no order as to costs.