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Judgment
Perused.
By the present writ petition, the petitioner is seeking direction to the respondents for release of family pension and gratuity amount.
Despite repeated calls, none appears on behalf of the petitioner and no representation is made.
However, at the very outset, learned State counsel submits that the grievance of the petitioner has already been redressed, as the pension has already been released in favour of the petitioner in the month of September, 2026. Thus, nothing remains in this petition for adjudication.
In view of the submission made by the learned counsel for the State, the petition is disposed of. However, liberty is reserved in favour of the petitioner to revive his prayer, if the grievance still exists.