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Judgment
Heard learned counsel for the petitioner and the respondents.
Mr. Dubey, learned counsel for the respondents submits that in view of Notification dated 31st March,2010, against any order passed by the Steel Authority of India Limited, one has to approach the Central Administrative Tribunal and, therefore, this writ petition is not maintainable.
Learned counsel for the petitioner seeks permission to withdraw this writ petition to pursue the remedy before the appropriate Forum. Learned counsel further submits that this writ petition was filed on 13.05.2008 and it has been pending before this Court since then. Learned counsel further submits that in case the petitioner approaches the appropriate Forum, the delay caused in filing the application be considered liberally under section 14 of the Limitation Act.
Be that as it may, if the petitioner files the original application before the Central Administrative Tribunal, the same shall be considered by the said Authority in accordance with law on merit and the delay caused in filing of the application may be considered in accordance with law.
With the aforesaid liberty, this writ petition stands disposed of as withdrawn.