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Judgment
5 paragraphs · 90 words
S.K. Mishra, J
1.
Heard Mr. Shailabh Pandey, the learned counsel holding brief of Mr. Harshpal Sekhon, the learned counsel for the petitioner, and Mr. Mohit Maulekhi, the learned Brief Holder appearing for the State.
2.
Since the main prayer of the petitioner has been redressed, and the gates referred in the writ petition have already been removed, there is nothing to be decided in the writ petitions.
3.
The writ petitions are, hereby, dismissed.
4.
Urgency certified copy of this order be issued to the parties on proper application.