Ananda Sen, J
1. The defects stand ignored. Â This matter is taken up on board at the request of learned counsel representing the petitioners.
2. Learned counsel representing the petitioners submits that the petitioners have already been granted the relief, for which they had approached this
Court, thus, this writ petition has become infructuous.
3. Considering his submission, this writ petition is dismissed as having been rendered infructuous.
