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Judgment
R. Narayana Pisharadi, J
The reliefs sought in this writ petition are as follows:
"i. To issue a writ of mandamus, order or direction to the 3rd respondent to take a decision on the question of sanction as requested in Exhibit P3 within a reasonable time and further direct the 3rd respondent to communicate the said decision to the petitioner before 21.04.2021 or within a reasonable time to be fixed by this Hon'ble Court.
ii. To issue a writ of mandamus, order or direction to the 3rd respondent to consider and pass orders on Exhibit P3 representation within a time frame and to communicate the said decision to the petitioner before 21.04.2021 or within a reasonable time to be fixed by this Hon'ble Court.
iii. To issue a writ of mandamus, order or direction to the 1st respondent to direct the 3rd respondent to take a decision on Exhibit P3 and to communicate the same to the petitioner within a time frame.
iv. To grant such other reliefs as this Honourable Court may deem fit and proper."
The third respondent has produced in this writ petition a copy of the decision taken by it on the question of granting sanction for prosecution against the fourth respondent.
Since the third respondent has taken a decision on Ext.P3 representation made by the petitioner and produced copy of the same, nothing now survives for consideration in this writ petition. The writ petition has become infructuous.
Consequently, the writ petition is dismissed as infructuous.