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Judgment
K.R. Mohapatra, J
This matter is taken up through hybrid mode.
The Petitioner in this writ petition prays for a direction to occupy Quarter No.12, Type-VR, Unit-6 under Capital Police Station, Bhubaneswar in the district of Khurda till disposal of OPP Case No.(SB)-120/2014 (QR) pending before the then Estate Officer, General Administration Department, Bhubaneswar-Opposite Party No.3.
Mr. Panigrahi, learned counsel submits that in the meantime the Petitioner has vacated the quarter. But, he has no up-to-date instruction in the matter.
Mr. Mohanty, learned Additional Standing Counsel submits that a sum of Rs.2,52,000/- was outstanding against the Petitioner in respect of the aforesaid quarter till 2016. However, he has no up-to-date instruction as to whether the Petitioner has paid the same or not.
In view of the fact that the Petitioner has vacated the quarter in question, nothing remains to be adjudicated in this writ petition.
Accordingly, the writ petition is disposed of as infructuous.
Interim order dated 22nd February, 2016 passed in Misc. Case No.2455 of 2016 stands vacated.
Urgent certified copy of this order be granted on proper application.
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