M.M.KUMAR. J. - (1.) (ORAL)
(2.) THIS is an application for filing amended petition as notice of motion has been issued for July 20, 2006. Notice of the application to Advocate General, Haryana. Mr. Harish Rathee, learned Senior Deputy Advocate General, Haryana, who is present in Court, accepts notice. A copy of the amended C.M. No. 8161 of 2006 and C.W.P. No. 5045 of 2006 [2] petition along with the application has been furnished to the learned State counsel. After hearing learned counsel for the parties, we find that another order has been passed on May 1, 2006, which is required to be challenged by the petitioner but it would be better if the petitioner files one consolidated petition by impugning even the order which has been sought to be impugned by incorporating the amendment. Therefore, we allow the petitioner to withdraw the writ petition as well as the amended petition with liberty to the petitioner to file a fresh one on the same cause of action. Ordered accordingly.;