Anubha Rawat Choudhary, J. - (1.) After hearing the learned senior counsel for the petitioner at length it is found that the order passed by the Circle Officer, which given rise to the entire litigation, is not on record. It also appears from the counter-affidavit filed by the private respondent that a plea has been taken that the petitioner has not annexed the order passed by the Anchal Adhikari (Circle Officer), which is the original order and impugned in this writ petition and a submission has been made that on this count the writ petition is fit to be dismissed.
(2.) The records of the case which has been called for also does not contain the said order. In the absence of the said impugned order passed by the Circle Officer, the Court cannot proceed with the matter.
(3.) Upon this, counsel for the petitioner seeks permission to withdraw this writ petition with liberty to file a fresh writ petition annexing all the relevant documents including the order passed by the Circle Officer, which given rise to the instant writ application.;