Rajive Bhalla, J. - (1.) The petitioner prays for issuance of a writ of certiorari for quashing order dated 12.09.2014, passed by the Director, Mines and Geology Department, Haryana, Chandigarh. The petitioner has also filed an application, seeking permission to withdraw the present writ petition having accepted to receive Rs. 4,00,50,000/ - in terms of order 12.09.2014, impugned in the present writ petition (Annexure P -13), vide which the second respondent had cancelled the letter of intent dated 03.01.2014 issued to the petitioner in respect of a mining contract for Panipat Unit -1 and had further directed that the amount of Rs. 4,00,50,000/ - deposited as initial bid security, be refunded. The cancellation and the refund were ordered in view of the fact that the petitioner vide its letter dated 22.01.2014 (Annexure P -11) had revoked its bid for another separate mining contract for Sonipat Unit - II, which was subject matter of CWP -20392 -2014, wherein the prayer of the petitioner was that bid of the petitioner for the Sonipat Unit -II be cancelled and the entire auction process qua the mining contract for Sonipat Unit -II be declared illegal and void.
(2.) Both these petitions were being heard together after hearing counsel for the parties on 28.05.2015 and judgment was reserved.
(3.) Counsel for both parties i.e. for the petitioner and also for the State of Haryana had appeared before the Court on 29.05.2015 and learned Additional Advocate General, Haryana, had made a request in CWP No. 20392 of 2014 that the matter be taken up for rehearing and order dated 12.09.2014 be treated to have been withdrawn with liberty to the State to decide the matter afresh.;