Pankaj Purohit, J
1. By means of this writ petition, the petitioner has impugned order dated 06.12.2023 (annexure no.13) whereby he apprehends that permission to run unit under Water/Air Act may be rejected.
2. On 24.10.2024 on the submission made by learned counsel for respondent no.1 that no order was passed till then and the matter was pending consideration before the concerned Regional Officer, Kashipur, the matter was adjourned for today.
3. Today learned counsel for respondent no.1, on instructions, which are take on record, has submitted that the consent to run the unit has been granted in favour of the petitioner vide order dated 06.11.2024 which is valid upto 31.03.2025.
4. In view of the statement so made by learned counsel for respondent no.1 nothing remains left to be decided in the matter.
5. Accordingly, writ petition is closed.
