AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 112 wordsDinesh Mehta, J
Nobody appears on behalf of the petitioners.
Mr. A.K.Gaur, learned Additional Advocate General appearing for the respondents – State while inviting Court’s attention towards the order dated 30.07.2020 (Annexure.R/1) submits that the requisite NOC has been granted to the petitioners, hence, the writ petitions have been rendered infructuous.
In view of the statement so made, these writ petitions are dismissed as having been infructuous.
Needless to observe that if any of the petitioners’ grievance still subsists, they will be free to move appropriate application, including application for recalling of the order or restoration of the writ petition.
The stay applications also stand dismissed accordingly.