KULWANT KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) C.M. No.20727 of 2005 Allowed, subject to just exceptions. Petitioner No.1 Kulwant Kaur is permitted to withdraw from the writ petition. CWP No.19889 of 2003 Mr. Aggarwal, learned Senior Counsel for petitioner No.2, submits that since an objection with regard to maintainability of the writ petition has been taken by the respondents on the ground that civil litigation is pending between the parties,the petitioner No.2 may be permitted to withdraw the writ petition with liberty to take recourse to any other remedy as may be available to him in accordance with law.

(2.) ACCORDINGLY, the writ petition is dismissed as withdrawn with liberty as prayed. It goes without saying that we have not expressed any opinion on the merits of the issues raised in the present writ petition. As and when the said petitioner chooses to avail of an appropriate remedy, the same shall be considered on its on merits. We also clarify that the withdrawal of the present writ petition by petitioner No.2 shall have no bearing insofar as pending criminal and civil litigation between petitioner No.2 and respondent No.5 is concerned.