KEROSENE HAWKERS WELFARE ASSOCIATION Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard Shri Mirza, learned Counsel for the petitioners, and Shri Parchure, learned special Counsel for the respondents and perused the pursis dated 19.11.2007 filed by the respondents.

(2.) Shri Parchure, learned special Counsel for the respondents, states that the State Government has cancelled the impugned Government Resolution dated 3.1.2006.

(3.) In the circumstances, cause of action in the petition, in view of cancellation of the impugned Government Resolution, does not survive. The petition is disposed of as infructuous. No order as to costs.