RAM KUMAR Vs. STATE OF HARYANA AND ORS

JUDGEMENT

(1.) The petitioner has primarily challenged the order dated 18.3.2008, Annexure P-4, which was earlier set-aside by this Court. Subsequent thereto, further order has been passed on 30.10.2009/3.11.2009, Annexure P-8, which is apparently not under challenge.

(2.) Faced with this situation, counsel seeks permission to withdraw this writ petition with liberty to file a fresh one by raising proper challenge. The petitioner may also obtain the relevant information regarding enquiry etc. by moving an application under the R.T.I. Act and then file a proper petition by raising challenge to the order passed subsequently.

(3.) The petition is dismissed as withdrawn with liberty to file a fresh one by raising challenge to subsequent order dated 30.10.2009/3.11.2009, Annexure P-8.