K. Murali Krishna, vs The State Of Andhra Pradesh,
2021 Latest Caselaw 2786 AP

     IN THE HIGH COURT OF ANDHRA PRADESH: AMARAVATI

 HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE
                                        &
             HON'BLE MR. JUSTICE NINALA JAYASURYA

                     WRIT APPEAL No.435 of 2021
                           (Through Video-Conferencing)


K.Murali Krishna S/o. K.Kasi Viswanadham,
Aged about 35 years, Occ: Business,
R/o.Nuzendla village & Mandal,
Guntur District.                                          ...     Appellant
                            Versus

The State of Andhra Pradesh,
Rep.by its Principal Secretary,
Home Department, Secretariat,
Velagapudi, Amaravathi,
Guntur District and others.                               ...   Respondents

Counsel for the appellant : Mr. N.V.R.Amarnath

Counsel for the respondents : Mr. V.Maheswar Reddy, G.P. for Home

ORAL JUDGMENT

Dt: 02.08.2021

(Arup Kumar Goswami, CJ)

The present appeal is preferred against the order dated 01.07.2021

passed by the learned single Judge in W.P.No.18384 of 2020, dismissing

the writ petition.

Mr. N.V.R.Amarnath, learned counsel for the appellant, prays for

permission to withdraw this appeal.

In view of the submission made by Mr. N.V.R.Amarnath, this writ

appeal is disposed of as withdrawn. No costs. Pending miscellaneous

applications, if any, shall stand disposed of.

ARUP KUMAR GOSWAMI, CJ NINALA JAYASURYA, J

GM

HON'BLE MR. JUSTICE ARUP KUMAR GOSWAMI, CHIEF JUSTICE

&

HON'BLE MR. JUSTICE NINALA JAYASURYA

WRIT APPEAL No.435 of 2021 (per Arup Kumar Goswami, CJ)

Dt: 02.08.2021

GM