- (1.)As of now nothing survives in this writ petition for our consideration and decision. Therefore, the writ petition is disposed of as having become infructuous.
(2.)The question of law raised by both the parties is kept open to be agitated in an appropriate case.
(3.)We appreciate the efforts made by Shri P.S. Narsimha, learned Additional Solicitor General in bringing an end to this litigation in a most appropriate manner. Ordered accordingly.