- (1.) This petition is directed against the order dated 12.5.2011 passed by the Division Bench of the Punjab & Haryana High Court whereby the writ petition filed by the Petitioner questioning the constitutional validity of the Punjab Panchayat Raj (Amendment) Act, 2011 was partly allowed and Section 1(2) of the Amendment Act was declared unconstitutional.
(2.) After arguing the case at some length and realising that the Court is not inclined to upset the striking down of the retrospective applicability of the Amendment Act, learned Additional Advocate General made a request that the Petitioner may be permitted to withdraw the special leave petition.
(3.) The request of the learned Counsel is accepted and the special leave petition is dismissed as withdrawn subject to the condition that the Petitioner shall not be entitled to file fresh petition questioning the correctness of the order passed by the High Court.;