PARVATI DEVI Vs. STATE OF HARYANA

JUDGEMENT

(1.) (ORAL)

(2.) LEARNED State counsel has placed on record a copy of the communication dated March 28, 2006 stating that the relief sought by the petitioners has been granted by the respondents vide order dated July 22, 2005. A copy of the order dated July 22, 2005 has also been attached with C.W.P. No. 548 of 2006 [2] the aforesaid communication, which are taken on record as Mark 'A' and Mark 'B'. In view of the above, nothing survives for adjudication in these proceedings. Accordingly, the writ petition is dismissed as infructuous.