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Judgment
3 paragraphs · 90 words
It is represented by the learned Government Pleader for Endowments appearing on behalf of the respondent Nos.1 to 3 that the cause in the present writ petition does not survive for adjudication, any more.
2.
Bringing the said submission of the learned Government Pleader for Endowments appearing on behalf of the respondent Nos.1 to 3 on record, the writ petition is dismissed as infructuous. However, there shall be no order as to costs.
As a sequel, the miscellaneous petitions, if any, pending in the writ petition shall also stand closed.