Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.2431 OF 2002
BALAJI HOUSE&LAND OWNERS WEL.ASSON.&ANR. .....APPELLANT(S)
VERSUS
GOVERNMENT OF A.P. & ORS. ....RESPONDENT(S)
O R D E R
Learned senior counsel appearing on behalf of the appellants submits, on instruction, that he
does not want to proceed with the matter and seeks permission to withdraw the same to seek other
alternative remedy, if there be any. Permission is granted. The appeal is accordingly dismissed as
withdrawn.
Interim order, if any, shall stand vacated.
.............................J.
( TARUN CHATTERJEE )
.............................J.
( AFTAB ALAM )
NEW DELHI;
JULY 31, 2008.