RAJ KUMAR SINDHU Vs. STATE OF HARYANA

JUDGEMENT

(1.) The learned counsel for the applicant-petitioner states that during the pendency of the present writ petition, orders dated September 9,2005 and October 6, 2005 have been passed which are adverse to the petitioner. In these circumstances, the learned counsel appearing for the applicant-petitioner states that the application for amendment as well as the main writ petition may be dismissed as withdrawn with a liberty to the petitioner to file a fresh writ petition making the claim, as originally made in the present writ petition as well as challenging the subsequent orders dated September 9,2005 and October 6, 2005. The learned counsel also requests that any recovery to be effected from the petitioner be stayed for a period of four weeks.

(2.) Keeping in view the facts and circumstances of the case, I find that the request made by the learned counsel appearing for the applicant-writ petitioner is absolutely fair and justified.

(3.) Consequently, the miscellaneous application seeking amendment of the writ petition as well as the main writ petition are dismissed as withdrawn with a liberty to the petitioner to file a fresh petition on the same cause of action by making all such claims which have been made in the present writ petition as well as challenging the orders dated September 9,2005 and October 6, 2005. It is further directed that for a period of four weeks from today, no recovery shall be effected from the petitioner. A copy of the order be given dasti on payment of usual charges.