Ram Das vs Union Of India And Ors
2016 Latest Caselaw 2398 Del

$~10.

*       IN THE HIGH COURT OF DELHI AT NEW DELHI

+       W.P.(C) 2659/2016 and CM APPL. 11247/2016

        RAM DAS                                         ..... Petitioner
                           Through: Mr. Sudhir Naagar, Advocate

                           versus


        UNION OF INDIA AND ORS                       ..... Respondents
                      Through: Mr. Rajesh Kumar, Advocate with
                      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

% 28.03.2016

1. At the outset, learned counsel for the respondents raises a preliminary objection with regard to the maintainability of the present petition in this Court on the ground that no part of the actionable cause of action has arisen within the territorial jurisdiction of Delhi. He points out that the petitioner is presently posted at Anantnag, Jammu & Kashmir and the order dated 16.09.2015 that he has impugned in the petition, has been passed by the Deputy Inspector General of Police, Group Centre - First, CRPF.

2. It is pertinent to note that a preliminary objection with regard to territorial jurisdiction has also been raised by the Registry.

3. Counsel for the petitioner seeks leave to withdraw the present petition while reserving the right of the petitioner to assail the impugned order dated 16.09.2015, before the competent court vested with territorial jurisdiction in that regard.

4. Leave, as prayed for, is granted. The petition is dismissed as withdrawn alongwith the pending application.

HIMA KOHLI, J

SUNIL GAUR, J MARCH 28, 2016 rkb/MK