DAMSENG SHIRA Vs. G.H.A.D.C.

JUDGEMENT

(1.) The challenge in this writ petition filed under Article 226 of the Constitution of India is to the action of the respondents whereby, the petitioner had been denied to deposit the amount to the Councils Treasury for settlement of Haats and Ferry Ghats for the year 2019 - 2020 as per order dated 03.12.2018. According to the petitioner, on 27.02.2019 the respondents No. 1 to 4 had cancelled the allotment of Haats and Ferry Ghats to him for the year 2019 - 2020.

(2.) An additional affidavit by the Secretary Executive Committee, Garo Hills Autonomous District Council on behalf respondents No. 1 to 4 has been filed wherein, it has been specifically stated that the order dated 27.02.2019 stands withdrawn. The additional affidavit is taken on record. Para 2 of the said affidavit reads thus,

(3.) In view of the additional affidavit-in-opposition dated 01.08.2019 filed on behalf of respondents No. 1 to 4 withdrawing the impugned order dated 27.02.2019, the writ petition has been rendered infructuous and is disposed of as such.