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Judgment
Mohammed Nias C. P., J
This writ petition is filed with the following prayers:-
“I. Issue a writ in the nature of mandamus commanding the second respondent to consider Ext.P5 application for trade license and Ext.P6 representation submitted by the petitioner forthwith;
II. Calls for the record leading to Ext.P4 and quash it issuing a writ in the nature of certiorari;
III. To dispense with the production of English translation of Exhibits which is in vernacular language and;
IV. Issue such other writ, order or direction as this Hon'ble Court deems fit and proper in the circumstances of the case.”
This Court had passed an order on 25.4.2024, which reads as follows:
“Admit. Learned Standing Counsel seeks time to get instruction. Post after vacation. In the meantime, Ext.P5 application submitted by the petitioner for license shall be considered by the 2nd respondent. Orders in this regard shall be passed within one month from today. Till such time, no coercive proceedings shall be initiated against the petitioner.”
Learned counsel for the respondents submits that the petitioner's application has been considered and rejected.
In view of the above, nothing remains to be considered in this writ petition. Accordingly, it is dismissed as infructuous, without prejudice to the petitioner's right to challenge the order dated 1.6.2024 in appropriate proceedings.