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Judgment
Per Krushna Ram Mohapatra, Chief Justice
Heard Ms. Astha Shukla, learned counsel for the Appellant as well as Ms. Anuja Sharma, learned Deputy Government Advocate, appearing for the State.
The Appellant, in this intra-Court appeal, seeks to assail the order dated 13.07.2026 passed by the learned Single Judge in Writ Petition (S) No. 5054 of 2026 (Annexure A/1), wherein the Writ Petition was dismissed.
Ms. Shukla, learned counsel for the Appellant, submits that after filing of the Writ Appeal, the Appellant has already been handed over the charge of Chief Executive Officer, Janpad Panchayat, Kuakonda, District South Bastar Dantewada (C.G.). Hence, the Writ Appeal has become academic, and as such, she prays for withdrawal of the Writ Appeal.
Accordingly, the Writ Appeal is disposed of as withdrawn, being infructuous.