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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
The Petitioners in this writ petition seek to assail the letter dated 16th July, 2011 (Annexure-1) issued by the Registrar of Cooperative Societies, Odisha, Bhubaneswar, whereby it is stated that the members of the committee of Primary Cooperative Society cannot continue as the members of the committee of Central Cooperative Societies/Apex Society after expiry of the terms of the committee.
Ms. Mishra, learned counsel being authorized by Mr. Satpathy, learned counsel for the Petitioners submits that in the meantime several elections have been conducted for the membership of the Primary Society. Thus, the prayer made in this writ petition has become infructuous. She also files a memo to that effect, which is taken on record.
Mr. Mohanty, learned Additional Standing Counsel does not have any objection to the same.
In view of the above, the writ petition stands disposed of as infructuous.
Interim order dated 12th September, 2011 passed in Misc. Case No.12018 of 2011 stands vacated.
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