HIMMAT SINGH CHAUHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Vide the present writ petition, petitioner seeks following relief(s):

(2.) Pursuant to order dtd. 26/9/2022, a short affidavit has been filed by the respondents stating in paras 2 and 3 as under:

(3.) Learned counsel for petitioner submits that in terms of the short affidavit filed by the respondents, nothing survives in the present petition.