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Judgment
T.R. Ravi, J
The grievance of the petitioner is that she was selected for assistance for constructing a house under the Life Mission Scheme and paid the first and second instalments. The subsequent instalments were denied to her as she got a job in the KSFE Limited as an Office Attendant.
The learned Government Pleader on instructions submits that on 21.02.2022, the Chief Executive Officer of the Life Mission has already ordered after taking note of the ground realities, that there is no justification to refuse grant of further instalments and has directed to continue grant of the further instalments also. In the light of the above order, it is submitted that the petitioner's grievance stands redressed.
The submission of the Government Pleader is recorded. In view of the order No. LM4/520/2022/Admn dated 21.02.2022 of the Chief Executive Officer, Life Mission, this writ petition is closed without any further orders and without prejudice to the right of the petitioner to approach this Court, if necessary.