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Judgment
ORDER:
Today, when the matter is taken up for hearing, learned Assistant Government Pleader for Home, basing on written instructions dated 04.10.2026 of the Commissioner of Police, NTR Police Commissionerate, Vijayawada, submits that impugned Proceedings vide C.No.210/SB/S3/2026 dated 22.09.2026 passed by respondent No.3 was subsequently cancelled vide Proceedings in C.No.396/CCRB/NTR/2026 dated 29.09.2026 of respondent No.3 and as such, cause in the Writ Petition does not survives for further adjudication.
Learned counsel for the petitioners has not disputed the submission made by learned Assistant Government Pleader for Home.
Written instructions dated 04.10.2026 of the Commissioner of Police, NTR Police Commissionerate, Vijayawada is made part of the record.
In view of the Proceedings vide C.No.396/CCRB/NTR/2026 dated 29.09.2026 of respondent No.3, this Writ Petition is closed. There shall be no order as to costs.
Interlocutory applications, if any, pending shall stand closed.