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Judgment
3 paragraphs · 87 words
1.
This Writ Petition has been filed against the order dated 08.02.2023 (Annexure P/1) passed by respondent no. 2 i.e. the Board Revenue in Revision Case No. आर.एन. /05/आर/अ-6/948/2006 and the order dated 26.12.2000 of the Additional Collector, Durg, in revision Case No. 37/A-6/1999-2000 whereby the revision of the petitioner has been dismissed.
2.
At the outset, counsel for the petitioner submits that this Writ Petition has become infructuous.
3.
In view of the submission made by petitioner, this Writ Petition is dismissed as having become infructuous.