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Judgment
Ritu Raj Awasthi, CJ
This writ appeal arises out of the judgment and order dated 01.06.2022 passed in W.P.No.10740/2022 (LB-RES).
Learned Additional Government Advocate appearing for the respondents, on the basis of instructions, submits that No Confidence Motion has been held yesterday i.e., 06.06.2022 and the resolution has been passed against the petitioner/appellant.
Learned Senior Advocate appearing for the appellant, at this stage, submits that the observations made by the writ Court while deciding the writ petition may be read against the petitioner/appellant in the subsequent proceedings and would affect the petitioner/appellant.
It is hereby provided that in case the petitioner/appellant prefers to challenge the resolution passed against him yesterday i.e., 06.06.2022 in the No Confidence Motion, the observations made by the writ Court or this Court may not come in his way and the Competent Forum may proceed to decide the same without being influenced in any manner in this regard.
The writ appeal is dismissed as having become infructuous.
The pending interlocutory application stands disposed of.