Kuldeep Singh Petitioner(S) v. Commissioner, Jalandhar Division, Jalandhar And Others (S)

RAMESHWAR SINGH MALIK, J. (Oral)

Learned counsel for the parties are ad idem that vide notification dated 28.1.2013 issued by the State of Punjab, powers of the Financial Commissioner have been restored to entertain an appropriate petition against the impugned orders.

In view of the above, learned counsel for the petitioner seeks permission of the Court to withdraw the present writ petition with liberty to the petitioner to approach the Financial Commissioner, at the first instance.

Learned counsel for the respondents fairly states that in case the petitioner moves an appropriate petition before the Financial Commissioner within a period of one month from today, he will not raise the issue of limitation.

In view of the above statements made by the learned counsel for the parties, the instant writ petition is ordered to be dismissed as withdrawn, with liberty as prayed for.