KHAGOTI DEVI Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) By mean of this writ petition, petitioner has sought the following reliefs:-

(2.) On 9/11/2021, learned Standing Counsel for the Union of India was granted time to get instructions in the matter. Today, he has produced in Court an order dtd. 12/11/2021 passed by Under-Secretary, Ministry of Home Affairs, Government of India. It is addressed to Pay & Account Office (P & M), Ministry of Home Affairs. The said letter is taken on record. Based on the said letter Mr. Pankaj Chaturvedi made a statement that Dependent Family Pension amounting to Rs.26,000.00 per month with effect from 30/1/2018 has been sanctioned to the petitioner.

(3.) In such view of the matter, this Court is of the opinion that the relief as claimed in the writ petition does not survive.