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Judgment
5 paragraphs · 107 wordsAhanthem Bimol Singh, J
Heard Mr. N. Ibotombi, learned senior counsel appearing for the petitioners and Mrs. L. Monomala, learned Government Advocate appearing for the respondents.
It is submitted by the learned senior counsel for the petitioner that in view of the order dated 14-03-2022 issued by the Deputy Secretary (MAHUD), Government of Manipur, no cause survives in the present writ petition and that the present writ petition can be closed as infructuous.
Mrs. L. Monomala, learned Government Advocate endorsed the submission made by the learned senior counsel for the petitioners.
In view of the submissions made above, the present writ petition is hereby closed as infructuous.