Premanand vs Union Of India & Ors.
2016 Latest Caselaw 2206 Del

$~11.
*       IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 2304/2016 and CM APPL. 9981/2016
        PREMANAND                                        ..... Petitioner
                           Through: Dr. K.P.S. Dalal, Advocate with
                           Mr. Ranjit Singh, Advocate

                           versus

        UNION OF INDIA & ORS.                        ..... Respondents
                      Through: Mr. Rajesh Gogna, CGSC with
                      Mr. Rishabh Sahu, Mr. Gaurav Shukla, Advocates,
                      Mr. B.K. Rout, Pairvy Officer and Mr. S.S.
                      Sejwal, Law Officer, CRPF.
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
        HON'BLE MR. JUSTICE SUNIL GAUR

                           ORDER

% 18.03.2016

1. The present petition has been filed by the petitioner praying inter alia for directions to the respondents/CRPF to grant him benefits of first, second and third ACP, as detailed in para 20 of the writ petition.

2. On a query posed to the counsel for the petitioner as to why had the petitioner waited till date to seek legal recourse when as per him, the actionable cause of action had arisen in the year 2006, learned counsel for the petitioner states that he may be permitted to withdraw the present petition while reserving the right of the petitioner to file a fresh writ petition based on the same cause of action alongwith a proper explanation for approaching the Court so belatedly for relief.

3. The present petition is dismissed as withdrawn alongwith the pending application with liberty granted to the petitioner, as prayed for.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 18, 2016 rkb