- (1.)Heard Shri Gordey, learned Counsel for the petitioners, and Shri Parchure, learned Special Counsel for the respondent.
(2.)Shri Gordey, learned Counsel for the petitioners, states that in the present petition, the petitioners have challenged validity of the Government Resolution dated 3.1.2006 as well as amending order dated 6.2.2006.
(3.)Shri Parchure, learned Special Counsel for the respondent, states that the State Government has cancelled the impugned Government Resolution dated 3.1.2006. This fact is reflected in the pursis dated 19.11.2007 filed on record.