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withdrawn.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.