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Judgment
Vikas Bahl, J
This is a civil writ petition filed under Article 226/227 of the Constitution of India for issuance of a writ, order or direction especially in the nature of certiorari to set aside the order dated 13.11.2018 (Annexure P-3) passed by the respondents. Other prayers have also been made in the present writ petition.
Learned State counsel has referred to a letter dated 15.06.2023, a copy of which has been taken on record as Mark A along with other documents submitted and as per which, letter dated 06.11.2018 which provided for filing application for review in Form II has been withdrawn and it has further been stated that it would be open to the schools to apply for review of recognition on New Online Application developed under the Online Portal for private schools instead of applying in Form II. It is submitted that in view of the same, the present petition has been rendered infructuous.
None has appeared on behalf of the petitioner to rebut this aspect.
In view of the above, the present petition is disposed of as having been rendered infructuous. Liberty is granted to the petitioner to move an application to revive the same in case any cause survives.