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Judgment
6 paragraphs · 204 wordsDinesh Mehta, J
Dr. Mool Chand Choudhary, the officer in-charge in the present case invited Court’s attention towards the order dated 15.11.2021 (Annexure-RA/1) and submitted that the order dated 14.08.2021 which has been challenged by the petitioner, has been withdrawn by the State Government vide order dated 15.11.2021 and hence, the petition has been rendered infructuous.
The petitioner present in person submitted that true it is, that order impugned in the present writ petition has been withdrawn but one affected person Ram Kunwar has preferred a writ petition being S.B. Civil Writ Petition No. 16744/2021 in which a co-ordinate Bench of this Court has passed an interim order and therefore, the present petition be not disposed of as infructuous.
Having heard the parties present, this Court is of the considered opinion that by dint of order dated 15.11.2021, the writ petition has rendered infructuous, as the basic order itself ceases to exist.
In view of above, the application (I.A. No. 01/2023) is allowed and the writ petition is dismissed as having become infructuous.
The petitioner shall be free to take up his remedies in writ petition being S.B. CWP No. 16744/2021 filed by Ram Kunwar, in accordance with law.