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Judgment
6 paragraphs · 86 wordsAhsanuddin Amanullah, J
1.
The matter has been heard via video conferencing due to lockdown imposed on account of the COVID-19 pandemic.
2.
Heard Mr. Rajive Ranjan Singh, learned counsel for the petitioner and Mr. Saroj Kumar Sharma, learned AC to AAG 3 for the State.
3.
Pursuant to the last order, counter affidavits have been filed on behalf of the authorities.
4.
In view thereof, learned counsel for the petitioner submitted that his grievance has been redressed.
5.
Accordingly, the writ petition stands disposed off.