- (1.) The Court:- This art. 226 petition has been filed making bald allegations, for in proof of the allegations no documentary evidence has been produced. A petition under art.226 is an original proceeding and documentary evidence in proof the case stated in it is to be produced with it. Faced with the situation, counsel for the petitioner prays for leave to withdraw this petition with liberty to file an appropriate petition with supporting documentary evidence.
(2.) Counsels for the respondents have left the matter to the discretion of the Court. I think the oral prayer for withdrawal should be allowed. Hence I allow the prayer. The petition is dismissed. No costs.;