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Judgment
Heard learned Counsel for both the parties.
Rule. Rule made returnable forthwith. By consent heard forthwith.
The statement recorded in order dated 09/09/2014 itself that the sole petitioner has expired. Till this date, no steps whatsoever are taken in the matter. Even otherwise, the prayers in the petition are for referring to the events which took place in the year 2012 whereby certain permissions were granted to the respondent to conduct music festival / fashion show. The interim relief so prayed was not even granted. In view of these, all the events, rests upon the license/permission already took place. The matter is pending since 2012. Called out from final hearing board.
In view of the above, we see no reason to keep this PIL pending. Shri S.D. Lotlikar, learned Advocate General made a statement that in other matters certain guidelines are issued to deal with such music festival/ fashion show. Therefore, taking overall view of the matter and without going into the issues raised, we are incline to dispose of this petition as infructuous.
Rule stands discharged. No costs.