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Judgment
Mohammed Nias C.P., J
The writ petition is filed with the following prayers.
“i) Issue a writ of certiorari or any other appropriate writ, direction or order calling for records leading to the issuance of Decision No.392 of Ext.P4 cancelling the study room for student project and quash the same as it is opposed by law.
ii) Issue a writ of mandamus or any other appropriate writ, direction or order directing the 2nd respondent to implement “study room for students scheme” as announced by the 1st respondent and grant the benefit to the petitioner by declaring that they are fully eligible for the benefits.
iii) Grant such other appropriate writ, direction or order as this Hon'ble Court may deem fit and proper in the fact and circumstances of the case.”
At the time when the writ petition was filed, the children of the petitioner were studying in 10th standard. At this distance of time, the prayers sought for have become infructuous. No interim order was passed in this writ petition. Accordingly, nothing survives for consideration in this writ petition and the same is accordingly closed.