SHAIK GOUSYA Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Mr. P.V.N. Kiran Kumar, learned counsel for the appellant, prays for withdrawal of the Writ Appeal with a liberty to file a review application before the learned single Judge.

(2.) Writ Appeal is disposed of on withdrawal with liberty to file review application, as prayed for. No order as to costs.

(3.) Pending miscellaneous applications, if any, shall stand closed.