A. VIJAYANANDA RAJU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Mr. L.V.S. Nagaraju, learned counsel for the appellant, has addressed letter to the Registry for withdrawal of the Writ Appeal.

(2.) Mr. G. Simhadri, learned counsel, appears and submits that he has been instructed by Mr. L.V.S. Nagaraju to make submission before the Court to permit him to withdraw the Writ Appeal.

(3.) In view of the above submission, the Writ Appeal is dismissed on withdrawal.