H.S. Thangkhiew, J
1. Mr. A. Goyal, learned counsel for the petitioner submits that due to the action that has since been taken with regard to the closure of the illegal coke oven plants, nothing survives for consideration in the instant PIL, He therefore, prays that this matter be closed.
2. Mr. A. Kumar, learned AG assisted by Ms. R. Colney, learned GA for the State respondents, has no objection.
3. Accordingly, this matters stands closed and disposed of.
